SATISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused No. 9 in Spl.S.C. No. 12/2018 pending on the file of II Addl. District and Sessions and Special Judge at Dharwad, arising out of Cr. No. 7/2018 of Keshawapur police station, Hubballi.

(2.) The appellant has sought to set aside the order dtd. 8/12/2021 passed by the learned Sessions Judge rejecting his bail petition filed under Sec. 439 of Cr.P.C. and consequently, to enlarge him on bail.

(3.) Charge-sheet has been filed against accused Nos. 1 to 11 for offences punishable under Ss. 143, 147, 148, 120-B, 109, 302, 201 read with Sec. 149 of IPC and Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sec. 25(1)(a) of the Arms Act.