SUNIL M. Vs. STATE

JUDGEMENT

(1.) The appellant being the sole accused is before this Court seeking grant of anticipatory bail under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act' for short) in the event of his arrest in Crime No.158/2025 of Doddapete Police Station, Shimoga, registered for the offences punishable under Ss. 13(1)(r), 3(1)(s) and 3(2)(va) of the SC/ST Act, on the basis of the first information lodged by informant-Kuber K.G.

(2.) Heard Sri Suresh V., learned Counsel for the appellant and Smt.Rashmi Jadhav, learned Additional SPP for the respondent No.1-State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: