VASANTHA Vs. STATE

JUDGEMENT

(1.) The appellants -accused Nos.2 to 4 are before this Court seeking grant of bail under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the SC/ST Act' for short) in the event of their arrest in Crime No.39 of 2025 of Chickmagalur Women Police Station, registered for the offences punishable under Ss. 69, 352, 351(2) read with 3(5) of BNS and under Ss. 3(1)(r)(s), 3(1)(w)(ii) of SC/ST Act, on the basis of the first information lodged by informant - B R Rakshitha.

(2.) Heard Sri Girish B Baladare, learned counsel for the appellants and Smt Rashmi Jadhav, learned Additional SPP for 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: