SHARANABASAVA Vs. SANKIRTA

JUDGEMENT

(1.) This appeal is filed by appellant/accused No.4 under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC & ST (POA) Act') for setting aside the order passed in Spl. SC. ST No.12/2018 by the II Additional District and Sessions Judge and Special Judge, Dharwad and for grant of bail in Crime No.7/2018 registered by Keshavapur Police Station for the offences punishable under Ss. 143, 147, 148, 120B, 109, 302, 201 read with Sec. 149 of Indian Penal Code (for short ' IPC ') and Sec. 3(2)(V) of SC & ST Act and Sec. 25(1)(A) of Indian Arms Act.

(2.) Heard the learned counsel for the appellant, learned High Court Government Pleader for respondent No.2-State. Notice issued to respondent No.1 is served and he has remained unrepresented.

(3.) The case of the prosecution is that on the complaint of father of the deceased namely Sankirth filed the complaint before the Police alleging that on 25/1/2018 the son of the deceased- Kumareshwar was done to death by the accused No.1 and others after making him to fell down by dashing his motor cycle and assaulted him with deadly weapons. After registering the case, the Police arrested the accused persons and this appellant and remanded to judicial custody. His bail petition came to be rejected by the Sessions Court. Hence, the appellant/accused No.4 is before this Court.