JAGADISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 is before this Court under Sec. 14(A)(2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendment Act, 2015 (for short 'SC/ST (POA) Act') with a prayer to enlarge him on regular bail in Crime No.5/2024 registered by Manna Ekhelli Police Station, Bidar for the offences punishable under Ss. 143, 147, 148, 302, 307, 324, 341, 504, 506 read with Sec. 149 of IPC and Ss. 3(2)(v) and 3(2)(va) of SC/ST (POA) Act.

(2.) Heard the learned counsel for the appellant and learned High Court Government Pleader for respondent No.1. Respondent No.2, who is served in the matter has remained unrepresented before this Court.

(3.) FIR in Crime No.5/2024 was registered by Manna Ekhelli Police Station, Bidar for the aforesaid offences against one Lingaraj and others on the basis of the first information dtd. 10/1/2024 received from Nilakanth, who is the son of the deceased Mallikarjun. The appellant was arrayed as accused No.2 in the FIR. During the course of investigation, he was arrested on 18/1/2024. The investigation in the case is completed and charge sheet has been filed. In the charge sheet also, the appellant is arrayed as accused No.2. The bail application filed by the appellant before the jurisdictional Sessions Court in Crl.Misc.No. 5037/2024 was rejected on 7/3/2024. Therefore, he is before this Court.