B. T. MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.A.No.2066/2022 is filed by accused No.2 seeking setting aside the order dtd. 7/11/2022 passed in Crime No.158/2022 by the Principal City Civil and Sessions Judge, Bengaluru.

(2.) Crl.A.No.2087/2022 is filed by accused No.4 seeking setting aside the order dtd. 7/11/2022 passed in Crime No.158/2022 by the Principal City Civil and Sessions Judge, Bengaluru, whereunder the bail applications of accused Nos.2 and 4 came to be rejected by common order sought in respect of Crime No.158/2022 registered for the offence punishable under Ss. 406, 417, 420, 506, 120-B of IPC, Sec. 9 of Karnataka Protection of Interest of Depositors in Financial Establishment Act, 2004 and Sec. 22 of Banning of Unregulated Deposit Schemes Act, 2019.

(3.) Crl.A.No.2109/2022 is filed by accused No.3 seeking setting aside the order dtd. 15/11/2022 passed in Crl.Misc.No.10569/2022 whereunder anticipatory bail petition of appellant/accused No.3 came to be rejected sought in Crime No.158/2022 registered for the offence punishable under Ss. 406, 417, 506, 120-B of IPC, Sec. 9 of Karnataka Protection of Interest of Depositors in Financial Establishment Act, 2004 (for short 'KPIDFE Act') and Sec. 22 of Banning of Unregulated Deposit Schemes Act, 2019 ('BUDS Act').