SHIVASWAMY S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant - accused No.3, praying to set-aside the order dtd. 8/7/2022 passed by LXX Additional City Civil and Sessions Judge, Bengaluru (CCH-71) in Crl.Misc.No.6185/2022, seeking anticipatory bail in respect of Crime No.91/2022 of Kodigehalli Police Station for the offences punishable under Ss. 341 , 504, 506 r/w Sec. 149 of IPC and Ss. 3(1)(f) , 3(1)(g) and 3(1)(r) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as "the Act"), which came to be rejected.

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

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