VINODHA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is by accused No.2 praying to set-aside the order dtd. 4/5/2023 passed in Crl.Misc.No.408/2023 by the III Additional District and Sessions Judge, Tumakuru, whereunder, the bail petition of this appellant - accused No.2 sought in respect of Crime No.297/2022 of Koratagere Police Station, now pending in Spl.Case No.262/2023 for the offences under Ss. 302, 201, 109 r/w Sec. 34 of IPC (for short hereinafter referred to as " IPC ") and Ss. 3(2)(va) 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 and learned High Court Government Pleader for respondent No.1 - State.

(3.) Inspite of notice, respondent No.2 remained absent and unrepresented.