M.K.NING Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri K.A.Chandrashekara, learned counsel for the appellant and the learned High Court Government Pleader for respondent No.1- State. Respondent No.2 has not appeared before this court inspite of service of notice on him.

(2.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ['SC/ ST Act ' for short], challenging the correctness of the order dtd. 7/11/2022 passed by the I Additional District and Sessions Judge, Ramanagara in Crl.Misc.No.962/2022, rejecting the appellant's application under Sec. 438 of Cr.P.C., for anticipatory bail in connection with Crime No.221/2022 registered by the first respondent- police for the offences punishable under Ss. 427 , 447 , 504 and 506 of IPC and Ss. 3(1)(r) , 3(1)(s) and 3(2) (v-a) of SC/ ST Act .

(3.) Perusal of the impugned order shows that the court below appears to have declined anticipatory bail to the appellant because of some confusion with regard to identity of accused No.2. In the FIR, the name is written as Lawyer Lingappa of Chikkalurudoddi village, Kasaba Hobli, Channapatna Taluk. But the appellant's name is M.K.Ningappa, who is a practising advocate at Channapatna.