K.S. NAVEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent-State.

(2.) Learned counsel for the petitioner is absent.

(3.) Office has raised objection with regard to maintainability of the petition. The petition is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') for granting regular bail for the offences punishable under the provisions of Indian Penal Code, 1860, and under the provisions of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.