N. ARUNDATHI Vs. STATE
LAWS(KAR)-2022-8-344
HIGH COURT OF KARNATAKA
Decided on August 16,2022

N. Arundathi Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.)Heard Sri S.Doreraju, learned counsel for the appellants and the learned High Court Government Pleader for respondent No.1-State. Respondents 2 and 3 have been served with notice, but they have not appeared before the Court.
(2.)This appeal is filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ('SC/ ST Act ' for short), challenging the order dtd. 17/6/2022, rejecting the appellants' application for anticipatory bail filed under Sec. 438 of Cr.P.C., for the offence punishable under Sec. 506 of IPC and Sec. 3(1)(r) of the SC/ ST Act registered in Crime No.170/2022.
(3.)The respondents 2 and 3 approached the Special Court with a complaint under Sec. 200 of Cr.P.C., on 14/3/2022. The Special Court referred the complaint to investigation under Sec. 156(3) of Cr.P.C., and thereby the FIR was registered on 27/5/2022.


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