M. RANGANATHA SETTY Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused No.2 under Section 438 of Cr.P.C., praying to release him on anticipatory bail in Crime No.493/2018 of Doddapete Police Station, Shivamogga for the offences punishable under Section 304 of IPC and Section 3(1)(j) of SC and ST (Prevention of Atrocities) Act and Sections 7 and 8 of Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013.

(2.) Though the notice is served on the complainant, he has remained absent.

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