ABDUL WAJID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner under Section 438 of Cr.P.C. seeking anticipatory bail in respect of Cr.No.292/14 registered by Narasimharaj Police Station, Mysore under Sections 3(1)(10) and 3(2)(5) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for short the 'Act') and under Sections 504 and 506 of IPC.

(2.) BAIL application filed by the petitioner before the learned VI Additional Sessions and Special Judge, Mysore has been rejected vide order dated 19 -09 -2014. Hence, petitioner is before this Court.

(3.) HEARD the learned counsel for the petitioner and learned High Court Government Pleader for the respondent.