L.KARIYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Yogesh V Kotemath, learned counsel for the appellants 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 either personally or through an Advocate.

(2.) 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. 24/8/2022 passed by the II Additional District and Sessions Judge, Chitradurga in Crl.Misc.No.868/2022, dismissing the appellants' application under Sec. 438 of Cr.P.C., in relation to Crime No.350/2022 registered by the Chitradurga Rural police for the offences punishable under Ss. 143 , 144 , 147 , 148 , 323 , 324 , 341 , 354 , 504 , 506 and 295A of IPC and Ss. 3(1)(r)(s)(t) and

(3.) (2) (v-a) of SC/ ST Act read with Sec. 149 of IPC. 3. The court below rejected the application for anticipatory bail by giving reasons that the matter was still under investigation, that the appellants might be required for custodial interrogation and that serious incident between two groups in the village had resulted in causing injuries to many persons.