SHASHANK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant - accused No.2, praying to set-aside the order dtd. 5/6/2023 passed in Crl.Misc.No.408/2023 by the II Additional District and Sessions Judge, Kolar whereunder, the anticipatory bail petition of this appellant - accused No.2 sought in respect of Crime No.128/2023 of Vemagal Police Station registered for the offences punishable under Ss. 143, 147, 363 , 323, 324, 504 and 506 of the Indian Penal Code, 1860 (for short hereinafter referred to as " IPC "), Ss. 3(1)(r) and 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as "the Act"), came to be rejected.

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

(3.) Inspite of service of notice, respondent No.2 remained absent and un-represented.