M K SHANKAR RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is the sole accused in Cr.No.222/14 on the file of Bangarpet police station, KGF, registered for offences punishable under Section 3(1)(x) of the SC/ST (PoA), Act, 1989 r/w Section 420 of IPC. He is apprehending arrest at the hands of respondent -police.

(2.) LEARNED HCGP has opposed the bail application on the ground that this petitioner is not entitled to be released on anticipatory bail under Section 438 of Cr.P.C., as there is a threshold bar under Section 18 of the SC/ST (PoA), Act.

(3.) PERUSED the records and heard learned counsel for the petitioner.