SHYAMIDSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused No.54 feeling aggrieved by rejection of Anticipatory Bail filed under Sec. 438 of Cr.P.C. on the file Prl. District and Sessions Judge, Koppal in Crl.Misc.No.414/2023, dtd. 29/5/2023, preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) On the strength of complaint filed by Smt. Hampamma w/o Yankappa Talawar, criminal law was set into motion by registering a case in Cr.No.85/2022 of Kanakagiri police station for the offences punishable under Ss. 143 , 147 , 148 , 323 , 324 , 354 , 302 , 427 , 448 , 504 , 506 , 109 read with 149 IPC and Ss. 3(1)(r) , 3(1)(s) , 3(2)(va) and 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act , 2015 (for short the 'Act').