ARUNMANORAJ R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal by accused no.25 who is charge sheeted for the offences under Section 143, 144, 145, 447, 448, 435, 436, 395, 427, 212, 120-B r/w 149 of IPC and Section 2 of The Prevention of Destruction and Loss of Property Act, 1981 and Section 3(2) (iii), (iv), (v), (va) of The Scheduled Castes and Schedules Tribes (Prevention of Atrocities), 1989 and Section 25(1B) (b) of Indian Arms Act, 1959.

(2.) The earlier application filed by the very same appellant before this Court has been dismissed by the Co-ordinate Bench of this Court in Crl.P.No.4606/2020 dated 5.11.2020. In view of the circular issued by the Hon'ble High Court of Karnataka, the matter was placed before the Hon'ble Chief Justice to secure an order as to whether the successive bail applications filed by the appellant under Section 439 Cr.P.C. could be entertained by this Court having roster of the Special Court. The Hon'ble Chief Justice by a special order dated 15.3.2021 has directed to post the matter before this court and hence, I have heard Sri. C.H. Hanumantharaya, Senior Advocate for the appellant and Sri. P. Prasanna Kumar, Special P.P., appearing on behalf of State - respondent no.1 and Sri. Murthy D. Naik, advocate for respondent no.2- complainant.

(3.) Learned counsel appearing for the appellant has produced copy of the order passed in Crl.A.No.358/2021 whereby the applications filed by the co-accused viz., accused no.33 has been allowed by this court and would submit that identical allegations having been leveled against accused no.25 he may be enlarged on bail on the ground of parity.