SHEIK HUSSAIN Vs. STATE

JUDGEMENT

(1.) Crl.A.No.21/2021 is preferred by Accused Nos.13 and 18 in Cr.No.208/2020 registered Devarajeevanahalli P.S. by recording an FIR dated 13.08.2020 for offences under Sections 3(2), 3(2)(v), 3(2)(v-a), 3(iii), 3(1)(c)(r) of the SC & ST (POA) Act, for offences under Section 2 of the Karnataka Prevention of Destruction & Loss of Property Act and for offences under Sections 435, 395, 149, 148, 147, 144, 143, 436 and 448 of the Indian Penal Code, 1860.

(2.) Crl.A.No.97/2021 is preferred by Accused Nos.9, 14, 20, 23, 26, 27, 29, 30, 31, 32, 33, 34, 36 and 41 in Spl.C.No.758/2020 arising in Cr.No.208/2020 of Devarajeevanahalli P.S., Bengaluru City by recording an FIR dated 13.08.2020 for offences under Sections 3(2), 3(2)(v), 3(2)(v-a), 3(iii), 3(1)(c)(r) of the SC & ST (POA) Act, under Section 2 of the Karnataka Prevention of Destruction & Loss of Property Act and Sections 435, 395, 149, 148, 147, 144, 143, 436, 448 of the IPC, 1860.

(3.) The appellants in Crl.A.No.21/2021 / accused Nos.13 & 18 have filed the appeal challenging the order passed by the Special Court in Crl.Misc.No.5361/2020 rejecting their bail applications filed under Section 439 Cr.P.C. by order dated 07.10.2020. The appellants in Crl.A.97/2021 / accused Nos.9, 14, 20, 23, 26, 27, 29, 30, 31, 32, 33, 34, 36 and 41 have filed the appeal challenging the order passed by the Special Court in Spl.C.No.758/2020 rejecting their bail applications filed under Section 439 Cr.P.C. by order dated 13.01.2021. But both the cases arise out of Cr.No.208/2020 registered by the Devarajeevanahalli P.S.