MAHESH MARBASAPPA HOSKOPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants/accused Nos.1, 4, 6 and 9 feeling aggrieved by order passed by the trial Court on the file of II Addl. District and Sessions Judge, Uttar Kannada, Karwar in Mundagod Police Station Crime No.60/2023, dtd. 3/6/2023, preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) Learned HCGP for respondent No.1 filed objections resisting grant of bail to appellants/accused Nos.1, 4, 6 and 9