STATE OF KARNATAKA Vs. PURUSHOTHAM

JUDGEMENT

(1.) The State has preferred this appeal, praying to set-aside the order dtd. 3/1/2022, passed in Crl.Misc.No.1599/2021 by the Additional District and Sessions Judge, Hassan and cancel the bail.

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

(3.) Respondent No.1 is accused No.2 in Crime No.154/2021 of Hirisave Police Station registered for the offences under Ss. 504, 341, 307 and 506 r/w Sec. 34 of IPC and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as "the Act").