SURESH POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 praying to set aside the order passed by the learned Sessions Judge, rejecting petition filed under Sec. 438 of Cr.P.C., and consequently, to release the appellant on anticipatory bail.

(2.) Heard both side and perused the material on record.

(3.) Learned counsel for respondent No.2 has filed statement of objections.