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Nagappa S/O Budeppa Madival vs The State Of Karnataka
2023 Latest Caselaw 2433 Kant

Citation : 2023 Latest Caselaw 2433 Kant
Judgement Date : 18 May, 2023

Karnataka High Court
Nagappa S/O Budeppa Madival vs The State Of Karnataka on 18 May, 2023
Bench: Rajesh Rai K
                                       -1-
                                              CRL.A No. 200126 of 2023




                       IN THE HIGH COURT OF KARNATAKA,
                               KALABURAGI BENCH

                     DATED THIS THE 18TH DAY OF MAY, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE RAJESH RAI K
                      CRIMINAL APPEAL NO. 200126 OF 2023
             BETWEEN:

                  NAGAPPA S/O BUDEPPA MADIVAL,
                  AGE:34 YEARS, OCC: AGRICULTURE,
                  R/O: SANNA SAMBRA,
                  TQ: GURUMITKAL, DIST: YADGIR.

                                                           ...APPELLANT

             (BY SRI B M. KINIKERI ,ADVOCATE)

             AND:

             1.   THE STATE OF KARNATAKA
                  THROUGH SAIDAPUR P.S
                  TQ: GURUMITAKAL, DIST: YADGIR,
Digitally
                  REPRESENTED BY ADDITIONAL SPP,
signed by         HIGH COURT OF KARNATAKA,
SACHIN            KALABURAGI BENCH.
Location:
High Court   2.   YALLAMMA W/O SANNA BABU,
of                AGE: 36 YEARS, OCC: AGRICULTURE,
Karnataka
                  R/O: SANNA SAMBRA VILLAGE,
                  TQ: GURMITAKAL, DIST: YADGIR-585214.


                                                         ...RESPONDENTS

             (BY SRI GURURAJ V. HASILKAR, HCGP R1,
             SRI SHRAVAN KUMAR MATH, ADVOCATE R2)
                                 -2-
                                      CRL.A No. 200126 of 2023




      THIS CRL.A IS FILED U/SEC. 14-A (2) OF SC/ST (PA)
ACT, PRAYING TO SET ASIDE THE ORDER DATED 13-04-2023
PASSED BY THE HON'BLE SESSIONS JUDGE YADGIR IN
CRIMINAL MISC NO 155/2023 AND CONSEQUENTLY DIRECT
THE    RESPONDENT       No.1   POLICE   TO   RELEASE  THE
APPELLANT/A-3 (AS PER FIR) ON BAIL IN THE EVENT OF HIS
ARREST IN CONNECTION WITH IN CRIME NO 26/2023 OF
SAIDAPUR POLICE STATION, DIST YADGIR REGISTERED FOR
THE OFFENCES PUNISHABLE U/S 323, 504, 506, 376 (2) (N)
OF INDIAN PENAL CODE & U/S 6 OF THE POCSO ACT AND U/S
3 (1)(r)(s)(w), 3(2)(v) OF SC/ST PA ACT 1989, NOW PENDING
ON THE FILE OF HON'BLE SESSIONS JUDGE, YADGIR.

    THIS APPEAL, COMING ON FOR ORDERS DAY, THE
COURT DELIVERED THE FOLLOWING:
                          JUDGMENT

1. This appeal is directed against the order dated

13.04.2023 passed in Crl.Misc. No.155/2023 by the District and

Sessions Judge, Yadgiri, wherein the bail application filed by

the appellant under Section 438 of Code of Criminal Procedure,

rejected by the learned Sessions Judge. Being aggrieved by the

same, the appellant is before this court seeking for grant for

anticipatory bail.

2. The appellant is accused No.3 in Crime No.26/2023

of Saidapur Police Station, Yadgir District and charged for the

offences punishable under Sections 323, 504, 506 and

376(2)(n) of Indian Penal Code and Section 6 of the POCSO Act

CRL.A No. 200126 of 2023

and Sections 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(v) of SC/ST (PA)

Act, 1989.

3. The brief facts of the prosecution case are that, the

accused No.1-Ravi S/o Nagappa was sexually harassing the

victim girl, as and when she was proceeding and returning from

the school. This being so, since two years, by blackmailing her

that he had her naked photos and thereby repeatedly

committed sexual assault on her. In addition to that, accused

No.1 had abused in filthy language and when her mother

intervened, the said accused also assaulted her and the

accused No.2 and 3 i.e., the appellant and another have also

stated to have abused the victim girl in filthy language by

taking caste of the victim girl and her mother. Hence, victim

girl lodged the complaint before the respondent police on

10.03.2023. for the aforesaid offences. Being aggrieved by the

same, the appellant approached the learned Sessions Judge,

Yadgiri in Crl.Miisc.no.155/2023 for grant of anticipatory bail

and however the said petition was dismissed by the learned

Sessions Judge vide order dated 13.04.2023. Hence, he

preferred this bail petition for grant of anticipatory bail.

CRL.A No. 200126 of 2023

4. Heard learned counsel for the appellant and the

learned High Court Government Pleader for the respondent-

State.

5. Learned counsel for the appellant contended that

though the appellant arraigned as accused No.3 in the FIR on

perusal of the FIR it could be seen that there is no overt-acts

attributed against this appellant, since this appellant has

neither assaulted nor abused the victim girl. He also not

facilitated the accused No.1 to commit the offence. Hence, he

prays to allow the appeal.

6. Per contra, learned HCGP vehemently contended

that this appellant is involved in the commission of crime along

with other accused. This appellant also abused the victim and

her mother by touching their caste. He further contend that

since there is a bar under Section 18 of the SC/ST (PA) Act,

1989, the appellant is not entitled for grant of anticipatory bail.

As such he prays to dismiss the appeal.

7. Having heard both the parties and on meticulous

perusal of records, it could be seen in the complaint there is no

CRL.A No. 200126 of 2023

specific accusation made against this appellant except some

omnibus allegations in respect of abusing the victim by taking

her caste. So far as offence under Section 376(2)(n) of IPC and

Section 6 of the POCSO Act is concerned, the same attracts

against accused No.1. Even in 164 statement of the victim girl

also she has not made allegation against the appellant in

respect of the alleged sexual harassment.

8. Further by perusal of the records, there is no

specific allegation against this appellant in respect of

commission of the offence under the provisions of SC/ST(POA)

Act, that he had abused the complainant by touching her caste.

Moreover, as per the settled law by the Hon'ble Apex Court in

the case of Prathviraj Chouhan vs. Union of India reported

in 2020 SCC 159, wherein the Hon'ble Apex Court has held

that if the complaint does not disclose any prima facie case,

then bar under Section 18 of the SC/ST (POA) Act will not come

in the way to enlarge the accused on anticipatory bail. Hence,

in that view of the matter, I am of the considered opinion that,

the appellant may be admitted on anticipatory bail.

Accordingly, the appeal is allowed. Appellant-accused No.3 is

directed to be enlarged on anticipatory bail in the event of his

CRL.A No. 200126 of 2023

arrest in Crime No.26/2023 by the respondent police, subject

to the following conditions:

i. Appellant shall execute personal bond for a sum of `50,000/- with one surety for the like sum to the satisfaction of the Investigating Officer.

ii. He shall surrender himself before the Investigating Officer within 15 days from the date of receipt of a copy of this order.

iii. He shall appear before the trial Court and seek for regular bail within a period of one month from the date of receipt of a copy of this order.

iv. He shall appear before the Investigating Officer as and when required.

v. He shall not tamper or hamper the prosecution witnesses directly or indirectly.

Sd/-

JUDGE

SN

 
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