MUTHURAMAN N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Kashinath J D, learned counsel for the appellant, learned High Court Government Pleader for respondent No.1-State and Sri C.Jagadish, learned counsel for Respondent No.2.

(2.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , questioning the correctness of the order dtd. 29/6/2022 passed by the II Additional District and Sessions Judge, Kolar in Crl.Misc.No.553/2022.

(3.) In connection with Crime No.35/2022, registered by the first respondent police for the offences punishable under Ss. 467, 468, 471 , 198 and 420 of IPC and Sec. 3(1)(q) of the SC/ ST Act, the appellant applied for anticipatory bail. The same was rejected. Hence this appeal.