MOHAMMED SINAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners' in both these petitions. Heard the learned High Court Government Pleader also.

(2.) The petitioner in Crl.P.No.1368/2020 is accused No.2 in Crime No.237/2019 registered by the respondent-police for the offences punishable under Section 143, 147, 148, 353, 332, 333, 307, 427, 324, 326, 188 read with Section 149 of IPC and Section 2(A) of Karnataka Prevention of Destruction and Loss of Property Act, 1991.

(3.) The petitioner in Crl.P.No.1381/2020 is one of the accused in Crime No.131/2019 registered by the respondent-police for the offences punishable under Section 143, 147, 148, 307, 120B read with Section 149 of IPC and Section 2(A)(B) of Karnataka Prevention of Destruction and Loss of Property Act, 1991.