SHASHIDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the sole accused praying to set aside the order dtd. 15/3/2023 passed in Spl. Case No.540/2018 by II Additional District and Sessions and Special Judge, Bengaluru Rural District, Bengaluru. The impugned order has been passed on the bail application of the appellant/accused, rejecting his prayer to grant bail sought in Spl. Case No.540/2018 registered for the offence punishable under Sec. 302 of IPC and Sec. 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Heard learned counsel for the appellant and learned HCGP for respondent No.1/State. In spite of service of notice, respondent No.2 remained absent and unrepresented.

(3.) The charge sheet has been filed against the appellant/accused for the offence punishable under Sec. 302 of IPC and Sec. 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989. Earlier, the appellant/accused has approached this Court seeking bail in Crl.P.No.5534/2019, and the same came to be rejected by this Court vide order dtd. 6/1/2020. Thereafter, in the midst of the trial, the appellant/accused filed bail application before the Special Court, which came to be rejected by the Special Court by the impugned order which has been challenged in this appeal.