SATHISHA B. C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused has filed this appeal praying to set aside the order dtd. 11/1/2023 passed in Crl.Misc.No.1945/2022 by the III Additional District and Sessions Judge, Tumakuru whereunder the bail petition filed by the appellant/accused in respect of crime No.441/2022 of Kunigal P.S. registered for the offence punishable under Sec. 302 and 504 of IPC and under Sec. 3(1) and 3(2) (v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 came to be rejected.

(2.) Heard the learned counsel for the appellant and learned HCGP for respondent No.1-State.

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