TIPPANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellants/accused Nos.47, 49, 52, 55, 57, 58 feeling aggrieved by rejection of anticipatory bail petition filed under Sec. 438 of Cr.P.C on the file of Principal District and Sessions Judge at Koppal in Crl.Misc.No.298/2023 vide order dtd. 16/5/2023, 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.) Heard the arguments of both sides.