O.P.JAGADEESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.4010/2022 is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioners/accused Nos.4 and 6 in respect of Crime No.16/2022 registered by Molakalmuru Police Station, Chitradurga District, for the offences punishable under Ss. 143 , 148 , 448 , 504 , 323 , 354(B) , 506 , 195A , 363 , 376 read with Sec. 149 of IPC, Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 and under Sec. 7(c) of the Protection of Civil Rights Act, 1955.

(2.) Crl.P.No.3915/2022 is filed under Sec. 438 of Cr.P.C., praying this Court to enlarge the petitioners/accused No.2, 3, 5, 7 to 10 on bail in the event of their arrest in respect of Crime No.16/2022 registered by Molakalmuru Police Station, Chitradurga District, for the offences punishable under Ss. 143 , 148 , 448 , 504 , 323 , 354(B) , 506 , 195A , 363 , 376 read with Sec. 149 of IPC, Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 and under Sec. 7(c) of the Protection of Civil Rights Act, 1955.

(3.) Heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondent-State in both the petitions.