K.KESHAVA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal under sec. 14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , ["SC/ST (POA) Act" for short]. The appellant is accused no.4 in Spl.C.No.990/2022 on the file of Addl. City Civil and Sessions Judge and FTSC-III, Bengaluru.

(2.) Heard Sri. M.R.Nanjunda Gowda, learned counsel for the appellant and the Government Pleader for respondent no.1. Respondent no.2 is served with notice. The main accused are accused no.1 and 3, who have already been enlarged on bail. Appellant is accused no.4. It appears that appellant was the customer of accused no.1. Charge sheet has already been filed. In this view, the trial court could have granted bail to the appellant. Therefore the impugned order is set aside. Hence the following: