PRAMODH N. Vs. STATE

JUDGEMENT

(1.) The appellant has preferred this appeal against the order dtd. 13/2/2024 passed in Special Case No.618 of 2023 by the II Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru (for short "the trial Court").

(2.) Brief facts leading to this appeal are that on the basis of the complaint filed by Gowtham, Soladevanahalli Police have registered the case in Crime No.96 of 2023 against accused 1 to 3 for the commission of offence under Ss. 307, 302, 109, 114, 115 read with Sec. 34 of IPC and Ss. 3(1)(r)(s) and 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "SC/ST (PoA) Act").

(3.) The appellant had filed an application before the Trial Court under Sec. 439 of Cr.P.C. seeking grant of regular bail. The same came to be rejected by the Trial Court. Being aggrieved by the rejection of bail application, the appellant has preferred this appeal.