PRASHANTH J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by appellant-accused No.3 under Sec. 14A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act') for setting aside the order passed by the trial Court in Spl.C.No.166/2022 dtd. 1/6/2022 for having rejected the bail application filed under Sec. 439 of Cr.P.C.

(2.) Heard learned counsel for appellant and learned High Court Government Pleader for the State.

(3.) Respondent No.2 is served and unrepresented.