LINGAIAH @ PATEL NINGANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner - accused under Section 438 of Cr.P.C. praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.202/2018 of Amruthur Police Station for the offences punishable under Sections 323, 324, 504, 506 of IPC and Sections 3(1)(r), 3(1)(s), 3(1)(w)(ii), 3(2)(v-a) of Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989 (hereinafter referred as 'Act' for short).

(2.) Notice to the complainant is served and she remained absent.

(3.) Learned counsel for the petitioner is not present. I have heard the learned High Court Government Pleader for respondent No.1-State.