ASHOK Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.101484/2020 filed by the accused Nos.7, 10, 20 and 21, Criminal Petition No.101613/2020 filed by the accused Nos.6, 8, 12 and 17, Criminal Petition No.100057/2021 filed by the accused No.18. Above three petitions have been filed under Section 439 of Cr.P.C for granting regular bail, whereas Criminal Petition No.100068/2021 filed by the accused No.15 under Section 438 of Cr.P.C for granting anticipatory bail.

(2.) Since all these petitions are arising out of the same crime registered by the Cowlbazar Police Station in Crime No.108/2020 for the offences punishable under Sections 143, 102B, 212, 147, 148 and 302 of IPC read with Section 149 of IPC and Section 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the SC/ST PA Act') and Sections 4, 25 1(B) of the Indian Arms Act.

(3.) Heard the arguments of learned counsel for the petitioners Sri.B. Anwar Basha as well as Sri.Srinivas B. Naik, Sri J.Basavaraj and learned HCGP Miss Seema Shiva Naik for respondent-State.