HEMANTH @ M.S. BALASUBRAMANYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in respect of Cr.No.80/14 registered by Jnanabharathi Police, Bangalore, for offences punishable under Sections 376, 420 of IPC and Section 3 (1) (10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) BAIL application filed by the petitioner before the II Additional City Civil and Sessions Judge, Bangalore has been rejected vide order dated 22 -09 -2014. Hence, petitioner is before this Court

(3.) LEARNED HCGP has vehemently opposed the anticipatory bail application on the ground that prima -facie case is forthcoming about the alleged offence of rape and complainant being abused with regard to her caste. Hence, he requested the Court to dismiss the bail application.