NANDHEESH M. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the sole accused praying to set-aside the order dtd. 15/12/2022 passed in Crl.Misc.No.359/2022 by the I Additional District and Sessions Judge, Kodagu, Madikeri whereunder, the bail petition filed under Sec. 439 of Cr.P.C by the appellant - accused in respect of Crime No.52/2022 of Kushalnagar Town Police Station registered for the offences punishable under Ss. 307, 324, 326 and 506 of the Indian Penal Code, 1860 (for short hereinafter referred to as " IPC "), Ss. 3(1)(r), 3(1)(s) and 3(2)(v) 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 and learned High Court Government Pleader for respondent No.1 - State.

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