HEMANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the order dtd. 22/2/2024 passed by the Court of the I Additional Sessions and Special Judge at Chikkamagaluru in Crl.Misc No.55/2024, dismissing the petition filed under Sec. 438 of Cr.P.C.

(2.) The appellant/accused Nos.1 to 4 are seeking to set aside the impugned order and to grant them anticipatory bail in Crime No.6/2024 of Lingadahalli Police Station, Chikkamagaluru, registered for the offences punishable under Sec. 323, 324, 354(B), 354, 504, 506 r/w 34 of IPC and Sec. 3(1)(r), 3(1)(s), 3(1)(w)(i), 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(3.) Heard the learned counsel for appellants, learned High Court Government Pleader for the State.