ANKUSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused has filed this appeal under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act') praying to grant anticipatory bail in Crime No.123 of 2022 of Basavakalyan Rural Police registered for the offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860, (for short, ' IPC ') and under Sec. 3(2)(v) of the Act.

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

(3.) The brief facts of the prosecution case are that, on 10/10/2022 at about 11:00 A.M., respondent No.2- Govind lodged a complaint against unknown person alleging that he received information from one Santosh Maruti Mammal that his sister, namely Vimalabai, has been murdered with deadly weapon in her house. During the course of investigation, the Investigation Officer arrested the accused and based on his voluntary statement, incriminating material were collected and he was remanded to judicial custody.