SHEK MUNEER AHAMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant in Crl.A.No.479/2021 is one Shek Muneer Ahamed @ Muneer Ahamed who is arraigned as Accused No.12 and the appellant in Crl.A.No.496/2021 is one Junaid Khan who is arraigned as Accused No.16, both relating to the case in Cr.No.208/2020 registered by the Devarajeevanahalli P.S.

(2.) The appellant in Crl.A.No.479/2021 has preferred the appeal under Section 14-A of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, praying to, set aside the order passed by the LXX - Addl. City Civil and Sessions Judge & Special Judge, at Bengaluru in Crl. Misc. No.7048/2020 and thereby to release the appellant / accused No.12 on bail in Crime No.208/2020 for the punishable offences under Sections 143, 144, 147, 148, 435, 436, 448, 395, r/w 149 of IPC and under Section 2 of Karnataka Prevention of Destruction and Loss of Property Act 1981 and under Sections 3(1)(c)(r), 3(2)(iii), (v), (v-a) of SC & ST (POA) Act, 1989 now registered as Spl.C.No.758/2020 pending on the file of LXX-Addl. City Civil and Sessions Judge and Special Judge, at Bengaluru.

(3.) The appellant in Crl.A.No.496/2021 has preferred the appeal under Section 14-A of SC & ST (POA) Act, praying to, enlarge the appellant / Accused No.16 on bail in Spl.C.No.758/2020 for the offences punishable under Sections 143, 144, 147, 148, 504, 435, 436, 448, 395, 427 r/w 149 of IPC and under Section 2 of Karnataka Prevention of Destruction and Loss of Property Act, 1981 and under Section 3(1)(c)(r), 3(2)(iii), (v), (va) of SC & ST (POA) Act, in Spl.C.No.758/2020 of the LXX Addl. City Civil and Sessions Judge and Special Judge, at Bengaluru.