STATE OF KARNATAKA Vs. SHAKEEL @ LALSAB

JUDGEMENT

(1.) These petitions are filed by the State, praying to cancel the bail granted by the learned Sessions Judge to the respondents in connection with a case registered in Crime No.19/2020 by the Shaktinagar Police for offence punishable under Sections 25 and 27 of the Arms Act and under Sections 143, 147, 148, 323, 342, 363, 395, 397, 448, 504, 506(2) r/w 149 of IPC.

(2.) I have heard the learned High Court Government Pleader for petitioner/State and the learned counsel appearing for accused/respondents in the respective petitions.

(3.) The aforementioned case was registered on the complaint lodged by one Harshan P.R., S/o. Raghavan. F.I.R. was registered against accused Nos.1 to 11.