RAJA RAJAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant/accused No.1 under Sec. 14(A)(2) of SC/ST Prevention of Atrocities Act, 1989, for setting aside the order 16/3/2023 passed by the II Additional District and Sessions Judge and Special Judge, Bengaluru Rural District, Bengaluru in Special Case No.506/2023 for having rejected the bail application filed under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsels for the appellant, 2nd respondent and learned HCGP for the 1st respondent/State.

(3.) The case of the prosecution is that on the complaint dtd. 15/11/2022 filed by one Mahadeva, who is said to be the owner and doing scrap business in Site No.128/3, and that there are some rooms in the upstairs, where the employees are staying. On 15/11/2022 at 4.10 a.m. he received a phone call from the watchman one Raju stating that some persons were quarelling in the room and later he came to know that the room was locked from outside, and thereafter the complainant went to the spot along with his brother and witnessed and found that a person was murdered in the room. After registering the case against the unknown persons, during the investigation the police apprehended the appellant on 24/11/2022 and investigated the case and filed the charge sheet. The appellant approached the trial Court for bail, which came to be rejected. Hence he is before this Court in this appeal.