(1.) This appeal is filed by accused under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the SC/ ST Act ', for short) for grant of bail in Gokak Rural Police Station Crime No. 221/2021 for the offence punishable under Ss. 302, 201, 120B read with Sec. 34 of Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short) and 3(2)(v) of the SC/ ST Act .
(2.) Heard the arguments of the learned counsel for appellant and learned High Court Government Pleader for respondent No.1. Though respondent No.2 served and appeared before the Court.
(3.) The case of the prosecution is that one Bheemashi, the father of the deceased filed a complaint on 27/1/2021 alleging that on 27/12/2021, his son Hanamant went to the land of one Palled Laxman Nemappa and did not return. Even on calling to his mobile number, he did not respond. Therefore, he went on searching him and he found the dead body of his son and filed complaint to the police against the unknown persons. The police initially registered the case for the offence punishable under Sec. 302 of IPC. During the investigation, the police arrested the accused persons on 04. 02.2022 and they have been remanded to judicial custody. The bail application filed by the appellant came to be rejected by the Sessions Court. Therefore, he is before this Court.