PRAKASH MANIYAR MUNDEWADI ARAKASALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by appellant/accused under Sec. 14A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act , 1989)( herein after for short' SC/ST(POA) Act,1989) for setting aside the order of the Addl. District and Sessions Judge, Gadag in SC/ST No.23/2021 dtd. 10/12/2021 for having rejected the anticipatory bail petition filed under Sec. 439 of Code of Criminal Procedure (herein after for short ' Cr.P.C .').

(2.) Heard the arguments of learned counsel for appellant and learned HCGP for respondent-State. Respondent No.2 served but unrepresented.

(3.) The case of the prosecution is that the Railway Police, Gadag registered case in Crime No.12/2021, wherein, it is alleged that mother of the deceased filed complaint to the Police on 10/8/2021 alleging that her daughter aged about 19 years was fell in love with this petitioner and both were wondering everywhere. One day petitioner and victim were not found and they brought back to their homes. Mother of the victim girl approached Police for marriage. Police settled the matter by preparing the compromise agreement between the parties and sent them. On 9/8/2021, deceased Pallavi committed suicide by falling to the railway track and subsequently, complaint came to be rejected. Police arrested the petitioner on 5/9/2021 and remanded him to judicial custody. He has filed bail petition before Add. District and Sessions Judge, Gadag and the same came to be rejected. Hence, petitioner is before this court seeking regular bail.