NAREN KUMAR D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by appellant/accused No.1 under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 [for short, 'SC/ST (POA) Act'] praying to set aside the order dtd. 5/2/2024 passed in Spl.S.C.No.145/2023 by the I Additional District and Sessions Judge, Chikkaballapura, for the offences punishable under Sec. 307 read with Sec. 34 of the Indian Penal Code, 1860 (for short, 'IPC') and under Ss. 3(1)(r), 3(1)(s) and 3(2)(v) of the SC/ST (POA) Act which is arising out of Crime No.194/2023 of Chintamani Town Police Station, Chintamani, whereby the application filed by the appellant/accused No.1 seeking bail has been rejected.

(2.) ***

(3.) Heard Sri Hasmath Pasha, learned Senior Counsel along with Sri. Mohammed Mubarak, learned counsel for the appellant, Smt. Soumya R., learned High Court Government Pleader for respondent No.1 and Sri Prasad B., learned counsel for respondent No.2- complainant and perused the material available on record.