K.S. RAVIKUMAR Vs. R. RAMAIAH

JUDGEMENT

(1.) Criminal Appeal No.962/2022 is filed by the de-facto complainant under Sec. 14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (hereinafter referred to as ' Special Act ') for setting aside the order of granting anticipatory bail dtd. 13/5/2022 passed by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru, in Spl. Case No.1406/2021 arising out of crime NO.57/2021 registered by Kengeri Police Station for the offences punishable under Ss. 341, 504, 506 read with Sec. 34 of IPC and Ss. 3(1)(r), 3(2)(va) of the Special Act.

(2.) Criminal Appeal No.1016/2022 is filed by the same defacto complainant appellant under Sec. 14A(2) of the Special Act for setting aside the order of granting regular bail passed by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru in Spl. Case No.1793/2021 dtd. 22/4/2021 arising out of Crime No.264/2018 registered by Kengeri police based upon the private complaint filed by the appellant and got it referred to the police for the offences punishable under Ss. 341, 504, 506, 153A, 323, 109, 120-B read with Sec. 34 of IPC and Ss. 3(1)(c)(g)(b)(q)(r) of the Special Act.

(3.) Heard the appellant party-in-person and the learned counsel for the respondents-accused.