PRASHANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants-accused Nos.1 and 7 under Sec. 14(A)(2) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short 'SC & ST (POA) Act') for setting aside the order of Trial Court and grant bail to accused Nos.1 and 7.

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

(3.) This is a successive bail petition filed by the appellant No.3/accused No.7 for granting bail and the appellant No.1 filed appeal for first time, but this Court has already rejected the bail petition of accused No.7 on 17/2/2021 in Criminal Petition No.100155/2021. The learned counsel for the appellants argued on merits of the case on various grounds but all the grounds were already considered by this Court in earlier bail petition and rejected the bail petition.