BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for appellant submits that he is not pressing the case of the appellant No.1 - Babu @ Gyadigunte Babu, as he was arrested and released on bail.

(2.) This appeal is filed under the provisions of Sec. 14A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 2015, praying to set aside the impugned Order dtd. 3/5/2023 passed by the III Addl. District and Sessions Judge, Tumakuru in Crl. Misc. No.498/2023 and to grant anticipatory bail directing the respondent No.1 - Tirumani Police to release the appellant No.2 - Raheem in the event of his arrest in Crl. No.22/2023 registered for the offences punishable under Ss. 34 & 302 of IPC read with Sec. 3(2)(va) of SC & ST (POA Amendment) Act, 2015.

(3.) Heard the learned counsel for appellant, learned HCGP for respondent No.1 - State. Learned counsel Sri B. Chandramouli, for respondent No.2 remained absent.