SUHASHINI K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for appellant, learned High Court Government Pleader for the State and learned Counsel appearing for respondent No.2.

(2.) The appellant has sought to set aside the order passed by the Court of II Additional District and Sessions Judge at Kolar in Criminal Misc. No.236/2022 dtd. 23/5/2022, rejecting his petition seeking anticipatory bail.

(3.) Appellant is arraigned as accused No.1 in Crime No.33/2022 of Robertsonpet Police Station, registered for offences punishable under Ss. 467 , 468, 471, 198, 420 of IPC and Sec. 3(1)(q) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short 'SC & ST (POA) Act') and under Sec. 5A and 5B of Karnataka Scheduled Castes, Scheduled Tribes & Other Backward Classes (Reservation of Appointment) Act, 1990.