ANUSHA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri R.Madhusudhana Reddy, learned counsel for the appellant and the learned High Court Government Pleader for respondent No.1- State. Counsel for respondent No.2 is absent.

(2.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, challenging the correctness of the order dtd. 14/7/2022 passed by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru (CCH-71) in Crl.Misc.No.6467/2022, rejecting the appellant's application under Sec. 438 of Cr.P.C., for anticipatory bail.

(3.) The appellant being accused No.3 in the private complaint made by the second respondent for the offences under Ss. 354D, 500, 509 , 504, 120B, 364, 365, 406, 420, 354, 339, 340 , 349, 350, 353 and 499 read with Sec. 34 of IPC and Ss. 3(1)(r), 3(1)(s), 3(1)(zc), 3(1)(w)(i)(ii) of SC/ST (POA) Act.