MOHANBABU B.R. Vs. STATE

JUDGEMENT

(1.) The appellant-accused No.12 has filed Criminal Appeal No.854/2023 for setting aside the order dtd. 13/4/2023 passed in Criminal Misc. No.2498/2023 by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru, whereby the trial Court has rejected the application filed by the appellant-accused No.12 under sec. 438 of Cr.P.C. and prayed for granting anticipatory bail, whereas the appellant-accused No.3 has filed Criminal Appeal No.1055/2023 for setting aside the order dtd. 15/4/2023 passed in Criminal Misc. No.2842/2023 by the LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru, whereby the trial Court has rejected the application filed by the appellant-accused No.3 under sec. 439 of Cr.P.C.

(2.) Both the appeals are arising out of same crime No.51/2023 registered by Banashankari police Station and hence, they are taken together for common disposal.

(3.) Heard the arguments of learned counsels for the appellants, learned High Court Government Pleader for the respondent No.1-State and the learned Amicus Curiae for respondent No.2.