BHAGYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Akarsh Kumar Gowda, Advocate for Sri V.Chandrappa, learned counsel for the appellant and the learned High Court Government Pleader for respondent No.1-State. Counsel for respondent No.2 is absent.

(2.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, questioning the rejection of appellant's application for anticipatory bail by the Special Court.

(3.) Against the appellant, an FIR has been registered in Crime No.26/2022 by the first respondent police for the offences punishable under Ss. 5(A) and 5(B) of the Karnataka SC/ST and other B.C. (Reservation of Appointment) Act, 1990, Sec. 3(1)(q) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Ss. 196, 198 and 420 of IPC.