SUNAND.A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ['SC/ ST Act ' for short], challenging the order dtd. 20/7/2022 in Crl.Misc.No.1277/2022 on the file of II Additional District and Sessions Judge and Special Judge, Bengaluru Rural District.

(2.) The accused applied for bail under Sec. 439 of Cr.P.C., and since the court below granted bail, the prosecutrix i.e., respondent No.2 therein being aggrieved of the same, has preferred this appeal.

(3.) Heard Sri M.R.Balakrishna, learned counsel for the appellant and the learned High Court Government Pleader for respondent No.1- State. Respondent No.2 has been served with notice, but he has not appeared before the court.