SAIBANNA Vs. STATE

JUDGEMENT

(1.) Accused No.7 in Crime No.25/2024 registered by University Police Station, Kalaburagi District for the offences punishable under Ss. 143, 147, 148, 341, 323, 324, 307, 504, 506, 109 R/w 149 of IPC and Ss. 3(1)(r)(s), 3(2)(v) of the SC & ST (Prevention of Atrocities) Act, 1989, is before this Court in this appeal seeking anticipatory bail.

(2.) Heard the learned counsel appearing for the appellant and the learned HCGP for respondent No.1 - State. Respondent No.2, who is served in the matter is unrepresented before this Court.

(3.) FIR in Crime No.25/2024 was registered by University Police Station for the aforesaid offences against Jagadish and 6 others and in the FIR, appellant is arraigned as accused No.7. Apprehending his arrest, the appellant had field Crl.Misc.No.999/2024 before the jurisdictional Sessions Court, which was rejected on 6/7/2024. Therefore, the appellant is before this Court.