RUKMINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 is before this Court in appeal under Sectioned 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act with a prayer to grant anticipatory bail in Crime No.55/2022 registered by Afzalpur Police Station, Kalaburagi for the offences punishable under Sec. 196, 198, 109 and 420 of IPC, Sec. 3(1)(q) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sec. 5-A and 5-B of the Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment etc.,) Act, 1990.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.55/2022 was registered by Afzalpur Police Station, Kalaburagi against the appellant herein and three others for the aforesaid offences on the basis of the first information dtd. 25/2/2022 received from the Police Inspector, DCRE Office, Kalaburagi. Apprehending arrest in the said case the appellant had filed Crl.Misc.No.813/2024 before the jurisdictional Sessions Court which was rejected on 7/6/2024. Therefore, she is before this Court.