ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.3 has filed this appeal seeking to set-aside the order dtd. 9/11/2022 passed by the VI Addl.District and Special Judge, Mysuru in Crl.Misc.No.2196/2022 where under, anticipatory bail petition filed by this appellant / accused No.3 and others in respect of Crime No.69/2022 of Antarsante Police Station registered for the offence punishable under Ss. 448 , 504 , 506 , 341 , 342 , 302 read with Sec. 34 of IPC and Sec. 3(2)(v) and 3(2)(vii) of the SC/ST (Prevention of Atrocities) Act, 1989 came to be rejected.

(2.) Heard arguments of learned counsel for the appellant and learned HCGP appearing for respondent No. 1 - State. Inspite of service of notice, respondent No. 2 remained absent and unrepresented.

(3.) The case of the prosecution is that: