RAMAIAH K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Harsha D. Joshi, learned counsel for the appellant and Sri. Mahesh Shetty, learned Government Pleader for respondent No.1. Sri. C. Jagadeesh, learned counsel for respondent No.2 is absent.

(2.) This is an appeal filed under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short, the S.C. & S.T. Act ) challenging the order dtd. 16/7/2022 passed by LXX Additional City Civil and Sessions Judge and Special Judge (CCH-71), Bengaluru, in Crl. Misc. No.6621/2022. The appellant has sought for anticipatory bail in relation to Crime No.55/2022 registered at Halasur Gate Police Station, Bengaluru, for the offences punishable under Ss. 177 , 181 , 196 , 198 , 420 of IPC and Sec. 3(1)(q) of the S.C. & S.T. Act .

(3.) The allegations are that the appellant belongs to Adi Andhra which is classified as a scheduled caste. He hails from Andhra Pradesh State. When he migrated from Andhra Pradesh to Karnataka, he did not obtain migration certificate and in this view, he was not entitled to claim reservation in Karnataka State. This being the background, he applied for caste certificate and obtained the same from the Office of the Tahsildar, Bengaluru North Taluk.