PRATAP KUMAR VADDI Vs. STATE

JUDGEMENT

(1.) The appellant - accused No.1 has filed this appeal seeking setting aside the order dtd. 18/3/2023 passed in Crl.Misc.No.2007/2023 by LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru, whereunder, the anticipatory bail petition of the appellant - accused No.1 sought in respect of Crime No.356/2022 of Girinagar Police Station registered for the offences punishable under Ss. 504, 506 r/w 34 of the Indian Penal Code, 1860 and Ss. 3(1)(r) and 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as 'the Act'), came to be rejected.

(2.) Heard learned Senior counsel for the appellant and learned High Court Government Pleader for respondent No.1 - State.

(3.) Inspite of service of notice, respondent No.2 remained absent and un-represented.