UMESHA N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants / accused No.2 and 3 praying to set aside the order dtd. 18/5/2023 passed by the II Addl. District and Sessions Judge, Shivamogga, in Spl. Case No.94/2023, wherein the bail application of the appellants / accused No.2 and 3 and accused Nos. 1, 4, and 5 in respect of Crime No.256/2022 of Shiralakoppa Police Station for the offences punishable under Ss. 302, 307, 201, 120(B) read with 149 of the Indian Penal Code and Sec. 3(2)(v) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, came to be rejected.

(2.) Heard the learned counsel for appellants and learned High Court Government Pleader for Respondent No.1 - State. Respondent No.2 appeared in person and submitted that she has no objection for granting bail to the appellants / accused No.2 and 3.

(3.) The facts of prosecution case are that :