RAJESHWARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Chandrashekara K A, learned counsel for the appellant and the learned High Court Government Pleader for respondent No.1- State. Respondent No.2 has been served with notice, but there is no representation on her behalf.

(2.) This appeal is filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ['SC/ST (POA) Act' for short], challenging the order dtd. 7/6/2022, passed in Crl.Misc.No.2948/2022 on the file of Addl. City Civil and Sessions Judge and FTSC-III, Bengaluru City.

(3.) The appellant's application under Sec. 439 Cr.P.C., for bail in connection with Crime No.44/2022 registered by the first respondent- police for the offences under Ss. 363 , 342 , 376(3) , 506 , 109 , 370 , 370A and 201 IPC r/w Sec. 35 , 37 and 38 of IPC; Ss. 4, 6 and 17 of POCSO Act read with Sec. 3(2)(v) of SC/ST (POA) Act; Ss. 3 , 4 and 6 of Immoral Traffic (Prevention) Act and Ss. 75 , 77 and 84 of Juvenile Justice (Care and Protection of Children) Act , 2015.