PINKI SHARMA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the complainant under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. The reason for preferring the appeal is grant of bail by the concerned Court and the complainant has sought cancellation of bail so granted by the concerned Court on the score that bail is obtained by suppressing several facts by the accused.

(2.) Heard Sri M.B. Ravikumar, learned counsel appearing for petitioner, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Smt Monica Patil, learned counsel appearing for respondent No.2.

(3.) A perusal at the order granting bail would not in any way warrant interference, as the concerned Court has granted bail taking note of the facts in their entirety. The reasons so rendered by the concerned Court while granting bail reads as follows: