JADESWAMY Vs. STATE

JUDGEMENT

(1.) Heard Sri P.Mahadeva Swamy learned counsel for the appellant and Smt. Rashmi Jadhav, learned High Court Government Pleader for the respondent No.1-State.

(2.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act challenging the order dtd. 15/2/2023 on an application filed under Sec. 439 of Cr.P.C., in Spl.Case No.201/2020.

(3.) The appellant is accused No.2 before the trial court and he moved the trial court for bail on several grounds including the ground touching the merits of the case. The trial court dismissed the said application holding that there are no changed circumstances.