MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred under Sec. 14(A)(2) of SC/ST (POA) Act, 1989, by the appellants/accused Nos.1 and 2 praying to set aside the order dtd. 19/2/2021 rejecting the bail petition filed under Sec. 438 of Cr.P.C., and consequently to enlarge them on anticipatory bail in connection with a case registered in Crime No.12/2020, for offences punishable under Ss. 120B, 323, 324, 504, 506 read with 34 of IPC and Ss. 3(1)(r), 3(1)(s) of the Scheduled Castes and Scheduled Tribes (POA) Amendment Ordinance, 2014.

(2.) Charge sheet has been filed against accused Nos.1 to 3 for offence punishable under Ss. 114 , 323, 324, 504, 506 read with Sec. 34 of IPC and Sec. 3(1)(r) 3(1)(s) of the Scheduled Castes and Scheduled Tribes (POA) Amendment Ordinance, 2014.

(3.) Heard the learned counsel for appellant, learned High Court Government Pleader for respondent/State as well as learned counsel appearing for respondent No.2.