G.R. BHARGAVA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant - accused is before this Court seeking grant of bail under Sec. 14A(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.62/2025 of Rampura Police Station, Chitradurga, pending before the learned Special II Additional District and Sessions Judge, Chitradurga, registered for the offences punishable under Ss. 3(r)(s), 3(2)(v) of the SC/ST Act and under Sec. 108 of Bharatiya Nyaya Sanhita, 2023 (for short 'BNS'), on the basis of the first information lodged by informant - Venkatesha.

(2.) Heard Sri Mahesh R Uppin, learned Counsel for the appellant and Sri Harish Ganapathy, learned High Court Government Pleader for the respondent. 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: