ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) Heard Sri C.N.Raju, learned counsel for the appellants and the learned High Court Government Pleader for respondent No.1-State. Respondent No.2 is absent inspite of service of notice on her.

(2.) This is an appeal filed under Sec. 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (SC/ ST Act for short), challenging the order dtd. 16/6/2022 passed by the V Additional District and Sessions Judge, Mandya in Cr.No.47/2022, rejecting the appellant's application filed under Sec. 439 of Cr.P.C.

(3.) Perusal of the impugned order just discloses reference being made to some judgments of this court and the Supreme Court; it does not disclose application of mind to the facts placed before the court.