SAIYAD JAMIL Vs. HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri Yatnal Parasappa Gurappa for petitioner and Sri Mahesh Shetty, learned HCGP for respondent are present.

(3.) The petition is filed under Section 438 of Cr.P.C. wherein the petitioner seeks grant of anticipatory bail in Crime No.29/2020 for the offence punishable under Sections 447 , 341 , 504 , 324 , 506 r/w Section 34 of IPC and Sections 3(1)(r)(s) and 3(2) (v-a) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , (for short SC/ST (POA) Act) of the respondent Police Station.