SHAILESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused No.1 feeling aggrieved by the order of Trial Court on the file of III Additional District and Sessions Judge, Belagavi (Special Court to try the offences under SC/ST (POA) Act) in Crl.Misc.No.1387/2023 dtd. 19/1/2024 in rejecting the bail application filed under Sec. 439 of Cr.P.C. 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.