NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused Nos.4 to 8 challenging the order dtd. 18/8/2022 passed in Criminal Misc. No.1087/2022, whereunder the bail petition filed by these appellants in Crime NO.48/2022 of Marihal Police Station registered for the offences punishable under Ss. 143, 147, 148, 323, 324, 302, 427, 504, 506 read with Sec. 149 of IPC and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of SC/ST POA Act, 1989, came to be rejected.

(2.) Heard the arguments of the learned counsel for the appellants and the learned HCGP for the respondent- State.

(3.) The respondent Nos.2 and 3 who were physically present before the Court on the previous date of hearing, prayed not to grant bail to the appellants.