ARMUGAM M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No.786/2022 is filed by accused Nos.2 to 4 praying to set aside the order dtd. 21/4/2022 passed by the learned LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru, in Criminal Misc.No.3536/2022 and consequently to enlarge them on anticipatory bail.

(2.) Criminal Appeal No.794/2022 is preferred by accused No.1 praying to set aside the order dtd. 21/4/2022 passed by the learned LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru, in Criminal Misc.No.3535/2022 and consequently to enlarge him on regular bail.

(3.) Heard the learned counsel for appellants and learned High Court Government Pleader for respondent/State and perused the material available on record.