KAVITHA C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.A.No.873/2023 is filed by the appellant/accused Nos.2 and 3 and Crl.A.No.874/2023 is filed by the appellant/accused No.1 under Sec. 14(A)(2) of SC&ST (Prevention of Atrocities) Act (herein after referred as 'Act') for setting aside the order of rejection of the anticipatory bail filed in Crl.Misc.No.701/2023 and Crl.Misc.No.702/2023 dtd. 2/5/2023 passed by the II Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru for the offences punishable under Ss. 3(1)(s) of SC/ST (POA) Act and under Ss. 506, 419, 420 of IPC pertaining to the Crime No.61/2023 registered by the Electronic City Police Station, Bengaluru.

(2.) Heard the learned counsel for appellants and learned HCGP for the State.

(3.) The case of the prosecution is that on the complaint of one Vasanth Kumar N., who filed the complaint to Electronic City police station on 18/3/2023 alleging that the accused persons have collected more than Rs.10.00 lakh under the guise of providing job as one of the accused No.2/ Kavitha said to be working in Secretariat in the Ministry of Home Affairs, Karnataka. But after receiving the amount through online, they have cheated and have not provided the job. Later, they requested them for their money, but the accused persons said to have abused them in filthy language by taking the name of the caste and threatened them with dire consequences. The police registered the case against the appellant as well as some other accused persons, they apprehended the arrest in the hands of the police, hence they approached the Sessions Judge for granting anticipatory bail which came to be rejected on 2/5/2023. Hence, the appellants are before this court.