MUNIVENKATAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Udhaya Kumar G, learned counsel for the appellant, learned High Court Government Pleader for respondent No.1-State and Sri C.Jagadeesh, learned counsel for Respondent No.2.

(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], questioning the correctness of the order dtd. 22/6/2022 passed by the II Additional District and Sessions Judge, Kolar in Crl.Misc.No.442/2022.

(3.) In connection with Crime No.74/2022, registered by the first respondent police for the offences punishable under Ss. 467 , 468 , 471 , 198 and 420 of IPC, Sec. 3(1)(q) of the SC/ ST Act and Ss. 5(A) and 5(B) of the Karnataka SC/ST and other B.C. (Reservation of Appointment) Act, 1990, the appellant applied for anticipatory bail. The same was rejected. Hence this appeal.