GANESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.3 to 6 have filed this appeal seeking setting aside the order dtd. 27/10/2022 passed by I Addl. Sessions and Special Judge, Chikkamagaluru in crime No.75/2022 of Lakkavalli police station where under the appellants had sought bail for the offences under Sec. 143 , 144 , 147 , 148 , 504 , 323 , 324 , 506 , 354 , 341 , 427 , 307 read with 149 of IPC and under Sec. 3(1)(r), 3(1)(s) of SC/ST (Prevention of Atrocities) Act, 1989 came to be rejected.

(2.) Heard the learned counsel for the appellant and learned HCGP for respondent No.1-State.

(3.) Respondent No.2 inspite of service of notice remained absent and unrepresented.