RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants being accused Nos.3 and 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 Crime No.22/2022 of Sathanoor Police Station, registered for the offences punishable under Ss. 302, 201 and 202 read with Sec. 34 of IPC and under Ss. 3(2)(va) of SC/ST Act, on the basis of the first information lodged by informant-Munimaregowda.

(2.) Heard Sri Roopesha B., learned counsel for the appellants and Sri Harish Ganapathy, learned High Court Government Pleader 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: