MUDAKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the sole accused praying to set aside the order dtd. 7/2/2025 passed in S.C.(AC)No.51/2024 by the Principal District and Sessions Judge, Koppal wherein bail petition of appellant 'accused sought in respect of Crime No.121/2024 of Yelburga Police Station registered for offences punishable under Ss. 352, 103(1) of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as 'BNS' for brevity) and Ss. 3(1)(r) and 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC and ST Act' for brevity) came to be rejected.

(2.) Heard learned counsel for appellant 'accused, learned counsel for respondent No.2 and learned High Court Government Pleader for respondent No.1 'State.

(3.) The case of the prosecution as narrated in Cl.No.17 of the charge sheet is that;