KUMARASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Christopher Noel A., learned counsel for the appellant and Sri. Vishal B.M., for Ashok Nayak, Special Public Prosecutor for the respondent.

(2.) This is an appeal under sec. 12 of the Karnataka Control of Organized Crime, 2000. The appellant is accused no.1 in Spl.C.C.No.417/2016 on the file of Prl. City Civil and Sessions Judge, Bengaluru. He and other accused are facing trial in relation to offences punishable under Sec. 411, 454, 457, 380, 381, 461, 166, 120B, 201 r/w 109 IPC , under Sec. 115 and 23(iii) of Karnataka Education Act and sec. 13(1)(D) r/w 13(2) of Prevention of Corruption Act and Sec. 3(i)(ii), 3(2), 3(4) and 3(5) of Karnataka Control of Organized Crimes Act,2000, ('KCOCA' for short).

(3.) Sri. Vishal B.M. opposes the appeal by arguing that the appellant is the main accused and on earlier occasions his six applications for bail stood dismissed. Now also there are no grounds for granting bail.