S. GIRISH 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 (POA) Act' for short) in Crime No.120/2025 of Hanur Police Station, on the file of the learned Principal District and Sessions Judge, Chamarajanagara, for the offences punishable under Ss. 105, 3(5) of Bharatiya Nyaya Sanhita (BNS), 2023, Ss. 135 of Indian Electricity Act (Amend), 2003 and Sec. 3(2)(v) of the SC/ST (POA) Act, Amendment 2015, on the basis of the first information lodged by informant - Suresha.

(2.) Heard Sri. Balaraj.V.R., learned Counsel for the appellant and Smt. Rashmi Jadhav, learned ASPP 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: