HANUMANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants - accused Nos.1 to 3, praying to set-aside the order dtd. 23/6/2023 passed in Crl.Misc.Case No.530/2023 by the II Additional District and Sessions Judge, Dakshina Kannada, Mangaluru whereunder, the petition filed by the appellants - accused Nos.1 to 3 seeking anticipatory bail in respect of Crime No.60/2023 of Kavoor Police Station, Mangaluru City for the offences punishable under Ss. 420, 465, 467, 471, 504 and 506 r/w Sec. 34 of the Indian Penal Code, 1860 (for short hereinafter referred to as " IPC "), Ss. 3(1)(r) , 3(1)(s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as "the Act"), came to be rejected.

(2.) Heard learned counsel for the appellants - accused Nos.1 to 3 and learned High Court Government Pleader for respondent No.1 - State.

(3.) Respondent No.2 is physically present before the Court and prays not to grant bail for the appellants - accused Nos.1 to 3, as there is threat to him.