VISHWA PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel Shri Bharath Kumar V for the appellant / accused who is appearing through video conferencing and so also learned HCGP for Respondent No.1 who is present before court physically.

(2.) In this appeal, notice has been duly served on Respondent No.2 / Smt. Sumithra R, through the police servicing agency, but Respondent No.2 who is the author of the complaint, has not turned up to participate in these proceedings though the present appeal has been preferred by the accused / appellant by challenging the order passed by the Trial Court in Crl.Misc.No.3620/2021 dtd. 30/4/2021.

(3.) The police are making hectic efforts to arrest this appellant / accused without any reason and though the ingredients of offences under the Special Enactment of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 are not attracted. On these grounds, the learned counsel for the appellant / accused seeks to allow the appeal and to set aside the impugned order passed by the Trial Court in Crl.Misc.No.3620/2021 dtd. 30/4/2021 and consequent upon allowing the appeal, to grant bail to the appellant / accused, as he is ready to abide by any terms and conditions while granting bail under this appeal.