MAHESH Vs. STATE THROUGH MUDHOL P.S.

JUDGEMENT

(1.) This petition is filed by the petitioner / accused under Section 439 of Cr.P.C., seeking to enlarge him on bail.

(2.) Brief facts of the case are as under;

(3.) Since the complainant is belonging to Scheduled Caste, as per sub Sections 3 & 5 of the Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention Atrocities Act ), the complainant is made as a party in the petition and also the court has given an opportunity to the complainant/respondent No.2 to participate in the proceedings by exercising the power under Section 15-A(12) of the said Act and assistance of legal service is provided to the respondent No.2 and accordingly this court had engaged the services of learned counsel Sri. B.C. Jaka, who is standing counsel on the Panel list of the High Court Legal Services Committee.