P.S. MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the rejection of their application for grant of anticipatory bail, accused Nos.2 to 4 in Crime No.110/2021 of Somwarpet police station have preferred the above appeal.

(3.) Crime No.110/2021 was registered against the appellants and accused No.1 Vijay.R for the offences punishable under Ss. 197, 198, 420 of IPC, Sec. 3(1)((q) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 ('the Act' for short) and Sec. 5B of the Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointment Etc.) Act, 1990 ('the Act, 1990' for short) on the basis of the complaint of respondent No.2, the Police Sub-Inspector of DCRE Cell, Mysuru.