RANGASWAMY N.D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the rejection of his bail application, accused No. 4 in Spl. Case No. 65/2021 on the file of the V Additional District and Sessions Judge, Mandya has preferred the above appeal.

(2.) The appellant and 5 others are facing trial in Spl. Case No. 65/2021 for the offences punishable under Ss. 109, 143, 120B, 302, 201 read with Sec. 149 IPC and Ss. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 ('SC/ST Act' for short) on the basis of the charge-sheet filed by respondent No. 1 Police in Crime No. 1/2021 of their Police station.

(3.) The case of the prosecution in brief is as follows: