MANAJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by accused No.2 praying to set aside the order dtd. 16/6/2023 passed by the Additional District and Sessions Judge FTSC-I (POCSO), Shivamogga, wherein, anticipatory bail petition of this appellant/accused No.2 sought in respect of Crime No.97/2023 of Kumsi Police station registered for the offences punishable under Ss. 354 (b), 504, 323, 324, 506, 511 R/w Sec. 34 of IPC and Ss. 8 and 12 of POCSO Act, and Sec. 3(1) (r)(s), 3(2)(va) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 came to be rejected.

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

(3.) Respondent No.2 inspite of service of notice, remains absent and unrepresented.