STATE Vs. MAHALINGU

JUDGEMENT

(1.) IN these 2 petitions filed under Section 482, Cr. P. C. , the C. O. D. , Bangalore who are investigating Crime No. 84/2000 registered in Arakere Police Station in Mandya District have questioned the authority of the Principal Sessions Judge, Mandya assigning a bail application filed by the accused to the Additional Sessions Judge who is not the designated Court under the SC/st (Prevention of Atrocities) Act, 1989.

(2.) THE facts in brief are this :-

(3.) RELIANCE is placed by both the counsel to the provisions of Section 14 of the SC/st Act of 1989 which reads as follows :-