ANTHONY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of both the counsel, it is taken up for final disposal.

(2.) This appeal is filed by appellant/accused No.5 seeking setting aside the order dtd. 14/2/2022 passed in Crl.Misc.No.826/2022 by LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru (CCH-71) where under the bail petition of appellant/accused No.5 sought in respect of crime No.177/2021 of Devarajeevanahalli P.S. for the offences punishable under Ss. 307 , 302 , 120(B) , 109 , 201 r/w Sec. 149 of IPC, Sec. 25(1B)(B) of Arms Act and Sec. 3(2)(v) (v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ,1989 came to be rejected. 2. Heard the arguments of learned counsel for the petitioner and learned HCGP for respondent No.1-State.

(3.) Inspite of service of notice to respondent No.2 remained absent and unrepresented.