GURU Vs. STATE

JUDGEMENT

(1.) Heard Sri. Ganesh G.G., learned counsel for the appellant and the Government Pleader for respondent no.1. Respondent no.2 has been served with notice, but there is no representation from him.

(2.) This is an appeal filed under sec. 14A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , ["SC/ST (POA) Act" for short] challenging the order dtd. 11/7/2022 dismissing the appellant's application for bail in Crl.Misc.493/2022.

(3.) FIR was lodged by one Ravi, the father of the deceased viz., Ananda. His report discloses that deceased Ananda had relationship with transgender viz., Mouna @ Manu. The deceased had lent money to Mouna and because she did not repay the money, on 24/1/2022 at about 3.00 p.m., the deceased and one Guru @ Raghavendra went to the village of Mouna for demanding repayment. At that time it appears that a quarrel broke out and in the course of quarrel, the appellant assaulted the deceased with a chopper on his head, stomach and hands and, Mouna also brought a cooker lid and assaulted the deceased on his face. This resulted in death.