PRAKASH SHANKAR PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioneraccused under Section 438 of Cr.P.C. to release him on bail in Crime No.99/2019 of Khanapura Police Station for the offence punishable under Sections 3(1)(R), 3(1)(U) OF SC/ST (PREVENTION OF ATROCITIES AMENDMENT ORDINANCE 2014) and SEC. 504 of IPC.

(2.) Though, notice is served to complainant, complainant has remained absent.

(3.) I have heard the learned counsel for the petitioner-accused and learned HCGP for respondent- State.