RACHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader submits that notice has been served on the first informant.

(2.) Crl.P. No.201092/2021 is filed by accused No.2 and Crl.P. No.201109/2021 is filed by accused No.4.

(3.) Both these petitions are filed under Section 439 of Cr.P.C., seeking to enlarge the petitioners on bail in Crime No.79/2021 of Gabbur Police Station, Raichur District, registered for offences punishable under Sections 109 and 363 of IPC.