ROOPESHA S. Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellant under Sec. 14(A)(2) OF SC/ST (POA) Act, 1989 for setting aside the order of rejection of bail by the I Addl. District & Sessions Judge, Hassan in Spl.C.No.192/2020 arising out of Crime No.136/2020 registered by the Alur Police Station, Hassan District, for the offences punishable under Sec. 341, 355, 302 R/w 34 of IPC and Sec. 3(1)(r)(s), 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Ss. 25(1)(B) and 30 of Indian Arms Act, 1959

(2.) Heard the learned counsel for appellant and learned HCGP for respondent No.1-State and also the learned counsel for respondent No.2.

(3.) The case of the prosecution is that, one Sri Manu, who is the own brother of the deceased Madhu has lodged a complaint alleging that when his brother deceased Madhu and witness Madhu were returning to their village on the motorcycle after attending fair at Singapura, the appellant came and obstructed them and dragged the deceased, who was pillion rider and stated that the Court will not punish him and he wants to give punishment permanently and shot with a gun and committed the murder. After registering the case, he was arrested on 17/7/2022 and was remanded to judicial custody. Hence, the appellant approached the Trial Court for granting regular bail. The Trial Court vide impugned order dtd. 14/12/2020 dismissed the application filed under Sec. 439 of Cr.P.C. Hence, the appellant is before this Court by way of this appeal.