PRAMILA S.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused Nos.1 and 2 in Crime No.99/2022 of Maddur Police Station registered for offences punishable under Ss. 504, 506 of IPC and Sec. 3(1)(r) and 3(1)(s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('SC/ST (POA) Act in short).

(2.) The appellants have sought to set aside the order dtd. 18/5/2022 passed by the V Additional District and Sessions Judge, Mandya in Crl. Misc No.404/2022 and consequently to enlarge them on anticipatory bail.

(3.) Heard the learned counsel for appellants, learned High Court Government Pleader for the State and learned counsel appearing for respondent No.2/defacto complainant and perused the material on record.