ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused Nos.1 and 2 challenging the order dtd. 1/9/2022 passed in Hanagal P.S. Crime No.148/2022 which came to be rejected by the I Additional District and Sessions Judge and Special Judge, at Haveri.

(2.) Heard the learned counsel for the appellants and the learned HCGP for the respondent No.1-State.

(3.) The respondent No.2 who was physically present on the previous date of hearing, prayed not to grant bail to the appellants and submitted that, if they are granted bail, they will threaten him and other witnesses.