SYED ADNAAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants in all these cases have been arrayed as Accused in Crime No.219/2020 (Spl.C.No.744/2020) registered by the Devarajeevanahalli Police for the offences punishable under Sections 143, 144, 145, 447, 448, 435, 436, 395, 427, 120(B) read with Section 149 of IPC, under Section 2 of the Prevention of Destruction and Loss of Property Act, 1981, under Sections 3(1)(c), 3(2),(iii),(iv),(v),(va) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 'SC and ST (POA) Act' for brevity and Section 25(1B)(b) of the Indian Arms Act, 1959.

(2.) As the factual matrix of the incident leading to the registration of the F.I.R. is identical and all of the Accused who are appellants herein have been arrayed as Accused in Crime No.219/2020, it is deemed appropriate to decide all these appeals by this common judgment.

(3.) All the Accused having been arrested and having approached the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru (CCH-71) and their petitions filed under Section 439 of Cr.P.C. having been dismissed, have invoked the statutory remedy of appeal under Section 14-A(2) of the SC and ST (POA) Act challenging the order of rejection of bail petitions and are seeking to be enlarged on bail.