RAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 has filed this appeal praying to set aside the order dtd. 30/12/2022 passed in Crl.Misc. No.12188/2022 by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru (CCH-71) where under the bail application of accused No.1 sought in respect of crime No.123/2019 of Yelahanka P.S. for the offence punishable under Sec. 307 of IPC and Sec. 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 came to be rejected.

(2.) Heard the arguments of learned counsel for appellant and learned HCGP for respondent No.1-State.

(3.) Inspite of service of notice, respondent No.2 remained absent and unrepresented.