KEMPEGOWDA D.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri D.Nagaraj, learned counsel for the appellant, the learned High Court Government Pleader for respondent No.1-State and Sri M.V.Sunil, 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], challenging the correctness of the order dtd. 17/6/2022 passed by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru (CCH-71) in Crl.Misc.No.5294/2022, rejecting the appellant's application under Sec. 438 of Cr.P.C., for anticipatory bail.

(3.) On 19/5/2022, an FIR in Crime No.84/2022 was registered against the appellant at the instance of second respondent in relation to offences punishable under Sec. 3(1)(r)(s) of SC/ ST Act and Ss. 307 , 504 and 506 of IPC.