RAMASHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader reports service of notice on respondent No.2. But there is no representation from respondent No.2 or by any Advocate on his behalf.

(2.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ['SC/ ST Act ' for short], challenging the correctness of the order dtd. 20/7/2022 passed by the V Additional District and Sessions Judge, Mandya in Crl.Misc.No.604/2022. The appellant applied for anticipatory bail in relation to FIR in Crime No.120/2022 for the offence punishable under Sec. 3(1)(t) of the SC/ ST Act and since the court below rejected his application, this appeal has been preferred.

(3.) Heard Sri Mohan Kumar M E, learned counsel for the appellant and the learned High Court Government Pleader for respondent No.1- State.