NAGARAJU H.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed under Sec. 14(A)(2) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act ['SC/ST Act' for short] challenging the order dtd. 7/4/2022 passed by the V Additional District and Sessions Judge, Mandya, rejecting the appellant's application under Sec. 439 Cr.P.C.

(2.) Heard Sri Dharanesha, learned counsel for the appellant and the learned High Court Government Pleader for respondent No.1-State. Respondent No.2 has not appeared before the Court in-spite of service of notice on her.

(3.) The case pertains to killing of an Advocate by name Ravindra. The police having registered FIR in Crime No.1/2021, held investigation and filed charge sheet. The appellant is accused No.6. This is a case based on circumstantial evidence and the charge sheet indicates that accused 1 and 2 are the main persons involved in commission of the crime. So far as the appellant is concerned, charge sheet shows that he was asked to give information about possible arrival of the deceased to his agricultural land. Except this, nothing more is attributed to the appellant.