RAVIKUMAR Vs. STATE OF KARANTAKA

JUDGEMENT

(1.) This appeal is preferred by the appellants praying to set aside the order dated 08.06.2021 passed in Criminal Miscellaneous No.192/2021 by the Court of Sessions Judge, Yadgiri and to release the appellants on anticipatory bail.

(2.) Heard the learned counsel for appellants and learned High Court Government Pleader for respondent No.1/State. Respondent No.2 is served but, unrepresented.

(3.) Appellants are accused No.1 to 4 respectively in Crime No.28/2021 of Yadgiri Town Police Station registered for offences punishable under Sections 323, 392, 308, 504 and 506 read with Section 34 of Indian Penal Code (for short, 'IPC') and Sections 3(1)(r), 3(1)(s) and 3(2)(v-a) of Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act, 1989 (for short, 'SC/ST (PA) Act').