ROHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Pratheep K.C, learned counsel for the appellant - accused No.7 and learned High Court Government Pleader for respondent No.1 - State.

(2.) Inspite of service of notice, respondent No.2 has not appeared, either in person or through a counsel.

(3.) This appeal is filed questioning the correctness of the order dtd. 25/3/2023 passed by the learned LXX Additional City Civil and Sessions Judge and Special Judge, (CCH-71), Bengaluru in a Special Case No.646/2021, rejecting the bail application filed by accused No.7.