Smt Sudha vs The State Of Karnataka
2025 Latest Caselaw 8736 Kant

Karnataka High Court

Smt Sudha vs The State Of Karnataka on 23 September, 2025

                                                    -1-
                                                               NC: 2025:KHC:38272
                                                           CRL.A No. 1918 of 2025


                          HC-KAR




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 23RD DAY OF SEPTEMBER, 2025

                                                 BEFORE
                                   THE HON'BLE MR. JUSTICE S RACHAIAH
                          CRIMINAL APPEAL NO.1918 OF 2025 (U/S 14(A)(2))

                          BETWEEN:

                          1.     SMT SUDHA
                                 W/O SOMASHEKAR
                                 AGED ABOUT 40 YEARS
                                 R/AT T.GENNARAHALLI VILLAGE
                                 PRESENTLY R/AT RENTED HOUSE
                                 OF NANJAPPA, SHIVAKESHVANAGAR
                                 MULABAGAL TOWN, KOLAR DISTRICT
                                 PIN -563131

                          2.     SMT. SHYLAJA @SHYLA @ SHYLU
                                 W/O SHASHIKUMAR
                                 AGED ABOUT 21 YEARS
Digitally signed by              R/AT GADDAM
SREEDHARAN
BANGALORE SUSHMA                 CHENNEPALLI VILLAGE
LAKSHMI
Location: High Court of          MULABAGAL TALUK
Karnataka
                                 R/AT RENTED HOUSE OF
                                 SHARADHAMMA
                                 SHIVAKESHVANAGAR
                                 MULABAGAL TOWN
                                 KOLAR DISTRICT
                                 PIN -563131                       ...APPELLANTS


                          (BY SMT. RAMA MURTHY N., ADVOCATE)
                         -2-
                                      NC: 2025:KHC:38272
                                CRL.A No. 1918 of 2025


HC-KAR


AND:

1.   THE STATE OF KARNATAKA
     BY MULABAGAL RURAL POLICE
     REP BY STATE PUBLIC PROSECUTOR
     HIGH COURT OF KARNATAKA
     BENGALURU-560 001

2.   SRI. SURESH
     S/O RAMAKRISHNAPPA
     AGED ABOUT 40 YEARS
     GANNERAHALLI VILLAGE
     BETHAMANGALA HOBLI
     KGF TALUK, KOLAR DIST--563 101
                                        ...RESPONDENTS
(BY SMT.RASHMI PATEL, HCGP)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
14(A)(2) OF SC/ST (POA) ACT PRAYING TO SET ASIDE THE
ORDERR DTD 08.04.2025 PASSED IN SPL.SC.BNS AND
SC/ST.NO.1/2025 BY HONBLE II ADDL. DISTRICT AND
SESSIONS JUDGE, AT KOLAR, FOR THE OFFENCES P/U/S
103(1),61(2)(A),238(A) READ WITH 3(5) OF BNS, U/S
3(2)(v) OF SC/ST (POA) ACT, ARISING OUT OF
CR.NO.269/2024 REGISTERED BY RESPONDENT NO.1 IN
MULABAGAL RURAL POLICE, PENDING ONN THE FILE OF
HONBLE II ADDL. DISTRICT AND SESSIONS JUDGE, AT
KOLAR AND ALLOW THE APPEAL AND ORDER TO RELEASE
THE APPELLANTS ON BAIL.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S RACHAIAH
                                   -3-
                                               NC: 2025:KHC:38272
                                          CRL.A No. 1918 of 2025


 HC-KAR


                         ORAL JUDGMENT

It is the submission of learned counsel for the appellants

that accused Nos. 1 and 2 are the persons belong to Adi

Dravida community which comes under the category of

scheduled caste. Therefore, the ingredients of section 3 (2) (v)

of Scheduled Caste and Scheduled Tribes (Prevention of

Atrocities) Act do not attract against them. Therefore, the office

objection raised by the registry is sustainable.

2. In view of the above, the appeal stands disposed of.

Learned counsel for the appellants is directed to file the

criminal petition for bail before the appropriate Bench having

roster.

3. For statistical purpose, this criminal appeal stands

disposed of, accordingly.

4. In view of disposal of the appeal, pending I.A's do

not survive for consideration.

Sd/-

(S RACHAIAH) JUDGE

JS