DNYANESHWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been filed by accused Nos.1 and 2 challenging the order dtd. 20/4/2022 passed in Spl.C . No.24/2022 by the II Additional District and Sessions Judge, Bagalkot, whereunder the bail application of the appellants/accused Nos.1 and 2 sought in Crime No.6/2022 of Lokapur Police Station registered for the offences punishable under Sec. 302 read with 34 of the Indian Penal Code (hereinafter referred to as 'IPC', for brevity) and Sec. 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention o f Atrocities) Act, 1989 (hereinafter referred to as 'SC & ST (POA) Act' , for brevity), came to be rejected.

(2.) ***

(3.) Heard learned counsel for the appellants, learned High Court Government Pleader for respondent No.1/State . Inspite of service of notice , respondent No .2 has not appeared either in person or through counsel.