DINESH M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No. 9742/2021 has been filed by the petitioner-Accused No. 8 seeking to be enlarged on bail in connection with his detention relating to the proceedings in Spl.C.C. No. 565/2021 in R.C. No. 17(S)/2019 (arising out of Crime No. 135/2016 of Sub-Urban Police Station, Dharwad) pending on the file of LXXXI Addl. City Civil and Sessions Judge, Bengaluru (CCH-82) (Special Court exclusively to deal with criminal cases related to elected MPs/MLAs in the State of Karnataka) for the offences punishable under Ss. 143, 147, 148, 120-B, 201, 302 r/w Sec. 149 of IPC and under Sec. 25 read with Sec. 3, 5, 8 and 29 of Arms Act.

(2.) Criminal Petition No. 649/2022 has been filed by the petitioners-Accused Nos. 10 and 13 seeking to be enlarged on bail in connection with their detention relating to the proceedings in Spl.C.C. No. 565/2021 in R.C. No. 17(S)/2019 (arising out of Crime No. 135/2016 of Sub-Urban Police Station, Dharwad) pending on the file of LXXXI Addl. City Civil and Sessions Judge, Bengaluru (CCH-82) (Special Court exclusively to deal with criminal cases related to elected MPs/MLAs in the State of Karnataka) for the offences punishable under Ss. 143, 147, 148, 120-B, 201, 302 r/w Sec. 149 of IPC and under Sec. 25 read with Sec. 3, 5, 8 and 29 of Arms Act.

(3.) Both the petitioners in Crl.P Nos. 9742/2021 and 649/2022 had earlier approached the Court of LXXXI Addl. City Civil and Sessions Judge, Bengaluru (CCH-82) seeking to be enlarged on bail and their applications came to be dismissed by order dtd. 13/8/2021 and have approached this Court by way of present petitions and have sought to be enlarged on bail.