H.N. ASHRAY Vs. STATE

JUDGEMENT

(1.) Accused No.1 is the petitioner. He has sought bail under Section 439 Cr.P.C. The respondent police have registered a case against him and other accused for the offences punishable under Sections 302, 504, 114 IPC and Section 301(1)(x) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act and Section 3 and 25 of Indian Arms Act.

(2.) The notice of the petition has been served on the complainant as per Section 15(A) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act. Nobody has appeared today.

(3.) Heard the petitioner's counsel and the High Court Government Pleader.