ERANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused in Crime No.41/2021 of R.M.C.Yard Police Station, Davanagere District, praying to set aside the Order dtd. 8/10/2021 passed by the Court of II Additional District and Sessions Judge and Special Judge, Davanagere, rejecting his petition filed under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard both sides.

(3.) Charge-sheet is filed against the accused for offence payable under Ss. 306, 417 of IPC and Ss. 3(1)(r) ,(s)(w) and 3(2)(v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 [hereinafter referred to as 'SC and ST [POA] Act' for short].