STATE OF KARNATAKA Vs. IMRAN ABDUL RASHEED

JUDGEMENT

(1.) This petition is filed by the State under Section 439(2) of Code of Criminal Procedure (for short ' Cr.P.C .') for cancellation of bail granted by the II Additional District and Sessions Judge, Chikmagalur in Crl.Misc.No.383/2019 vide order dated 28.05.2019 for the offences punishable under Sections 141 , 143 , 147 , 148 , 341 , 323 , 324 , 307 , 506 , 149 of Indian Penal Code (for short ' IPC ') and Section 2(A) of Karnataka Prevention of Destruction and Loss of Property Act, 1981 to respondent Nos.1 to 3 in Crime No.20/2019 of Basavanahalli Police Station, Chickmagaluru.

(2.) Respondent Nos.1 to 3 were served but unrepresented.

(3.) Heard the arguments of Sri K.S.Abhijith, learned High Court Government Pleader.