MADHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this appeal filed under Sec. 14A(2) of SC and ST (Prevention of Atrocities) Act, 1989, appellant who is accused is seeking bail in Cr.No.91/2022 for the offences punishable under Ss. 323 , 354B , 376(3) , 504 , 506 I.P.C, Sec. 4(2), 5(L), 6 of POCSO Act and Sec. 3(1)(r)(s), 3(2)(v) of SC and ST Act , by setting aside the order dtd. 1/8/2022 passed in Crl.Misc.1297/2022 by the Addl.District and Sessions Judge, FTSC-II, Bengaluru Rural District.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) Respondent No.1 - State has appeared through High Court Government Pleader.