RAMCHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused Nos.1, 6 & 7,challenging the order dtd. 15/9/2022 passed in Criminal Misc. No.531/2022 by the II Additional District and Sessions Judge, Bagalkote, whereunder, an anticipatory bail petition of the appellants/accused Nos.1, 6 and 7 in respect of Crime No.154/2022 of Bagalkote Rural Police Station, for the offences punishable unde Ss. 143 , 147 , 148 , 323 , 324 , 504 , 506 read with Sec. 149 of IPC and Ss. 3(1)(r), 3(1)(s) of SC/ST (POA) Act, came to be rejected.

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

(3.) In spite of service of notice, respondent No.2 remained absent and un-represented.