KARTHIK R. Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for appellant and the learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) This appeal is filed by accused No.4 to set aside the Order dated 31.07.2021 passed in Spl.S.C.No.10/2021 on the file of II Additional District and Sessions Judge, Kolar and to enlarge him on bail in Crime No.75/2021 of Malur Police Station.

(3.) Charge sheet has been filed against accused Nos.1 to 10 for offences punishable under Ss. 143, 147, 148, 341, 302, 114 read with 149 of IPC and Sec. 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989.