MOHD. HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this appeal, the appellant has sought to release him on bail in the event of his arrest in Crime No.78/2021 registered at Wadagera Police Station, Yadgiri, for offence punishable under Sections 143, 147, 504, 323 r/w 149 of IPC and under Sections 3(1)(r) and (s) of the Scheduled Caste and Scheduled Tribes [Prevention of Atrocities] Act, 1989 [hereinafter referred to as 'SC and ST [POA] Act' for short].

(2.) Petition filed under Section 438 of Cr.P.C. by the appellant was rejected by the Court of Sessions Judge at Yadgiri in Crl. Misc. No.417/2021 vide Order dated 26.07.2021.

(3.) The learned Sessions Judge was pleased to enlarge accused Nos.1, 4 to 15 on anticipatory bail. However, rejected the prayer of the appellant/accused No.2.