R. MADHUSUDHAN Vs. STATE OF KARNATAKA & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) The appellants before this Court were aggrieved by the denial of anticipatory bail. They are the accused in Crime No.280/2015 and Crime No.169/2015 before the Court of II Additional City Civil and Sessions Judge at Bangalore, who by orders dated 2nd July, 2015 and 20th July, 2015 granted anticipatory bail to them. However, the High Court has taken the view that in view of the mandate under Section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the Trial Court should not have granted the anticipatory bail. However, while admitting these cases, the order has been stayed and the appellants have been continuing under the protection granted by the Trial Court.

(3.) We are informed that the investigation has been completed and the charge sheet has been filed. It is now for the appellants to appear before the Trial Court and seek regular bail.