PRAKASH Vs. SANJAY GURUSIDD KONNURI PATIL

JUDGEMENT

(1.) This petition is filed under Section 439(2) of Cr.P.C. by the State to set aside the order dated 07.06.2019 passed in Criminal Miscellaneous No.1256/2019 by the learned II Additional District and Sessions Judge, Belagavi and to cancel the regular bail granted to respondents No.1 and 2 and also to direct to the concerned police to arrest respondents No.1 and 2-accused and commit to custody.

(2.) The petitioner before this Court is the injured. The facts leading to this petition are that the learned II Additional District and Sessions Judge, Belagavi passed an order dated 07.06.2019 in Criminal Miscellaneous No.1256/2019 granting regular bail to accused No.1 and 2 subject to terms and conditions. Being aggrieved by the order passed by the learned Sessions Judge, the complainant-victim has filed the petition contending that the impugned order granting bailis contrary to law and facts of the case. The learned Sessions Judge has committed error in granting bail without looking into the records and by making observation with regard to the irrelevant considerations. Thus, the impugned order is liable to be set aside.

(3.) Heard the learned counsel for the petitioner, learned counsel for respondents No.1 and 2 and learned HCGP for respondent No.3- State. Perused the impugned order and other prosecution records available at this stage.