DILIP KUMAR B.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant - accused No.2 is 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 Crime No.139/2025 of Thalaghattapura Police Station, registered for the offences punishable under Ss. 137(2), 127(2), 109, 133, 310 (2), 111(2) R/w Sec. 190 of Bharatiya Nyaya Sanhita, 2023 (for short BNS), Sec. 7 R/w 27 of the Indian Arms Act, 1959 and Sec. 3(2)(v) of SC/ST Act on the basis of the first information lodged by informant-Kiran.S.

(2.) Heard Sri. Madhu E.K., 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: