SHIVA KUMAR M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-accused No.1 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 and ST Act' for short) in the event of their arrest in Crime No.151/2025 of Subramanyapura Police Station, registered for the offences punishable under Ss. 85, 351(2), 352, 3(5) of BNS and Ss. 3 and 4 of Dowry Prohibition Act, 1961 and Ss. 3(2)(va), 3(1)(r), 3(1)(s) of the SC and ST Act on the basis of the first information lodged by informant-Smt. Pallavi.S.

(2.) Heard Sri. C.V.Srinivasa, learned Counsel for the appellant, Smt. Rashmi Jadhav, learned Additional SPP for respondent No.1-State and Sri. H.Mohan Kumar, learned counsel for respondent No.2. 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: