IMRAN Vs. MOHAMMED BHAVA

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals are directed against the judgments and orders dtd. 8/2/2021 and 19/10/2020 passed by the High Court of Karnataka at Bengaluru in Criminal Petition No. 6052/2020 and Criminal Petition No. 3902/2020 respectively. Respondent No. 1 herein, in the two petitions, namely Mohammed Bhava and Mohammed Musthafa, have been arrayed as Accused No. 6 and Accused No. 8 in FIR No. 38/2020 dtd. 5/6/2020. The said Respondents, along with eight other co-accused, have been charged for offences under Sec. 143, 147, 148, 341, 307, 302, 395 of Indian Penal Code (hereinafter referred as IPC), read with sec. 149 of IPC. The High Court vide orders impugned herein has allowed the anticipatory bail application and bail application respectively, of the two Respondents.

(3.) The Appellant herein (original complainant) is the son of Abdul Lathif (deceased). On 5/6/20, initially, an FIR was registered under Sec. 143, 147, 148, 341, 307, 302, 395 IPC, read with sec. 149 of IPC. Post investigation, Sec. 114, 109 and 120B of IPC were also added in the charge sheet. The said FIR listed ten individuals as being accused for committing offences under the above said Sec. .