LAWS(KAR)-2024-7-6

ARJUN @ PRASHANTH Vs. STATE OF KARNATAKA

Decided On July 01, 2024
Arjun @ Prashanth Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Crl.A.No.2145/2023 is filed by accused No.4 and Crl.A.No.2118/2023 is filed by accused No.6.

(2.) The appellants - accused Nos.4 and 6 sought for setting aside the order dtd. 17/10/2023 passed in Special Case No.276/2023 by the II Additional District and Sessions Judge, Davanagere, whereunder, their bail application sought in respect of Crime No.7/2023 of Jagalur Police Station registered for the offences under Ss. 143, 147, 147, 120B, 302, 201 and 211 r/w Sec. 149 of the Indian Penal Code, 1860 (for short hereinafter referred to as 'IPC') and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as "the SC/ST Act"), came to be rejected.

(3.) Heard learned counsel for the appellants - accused Nos.4 and 6 and learned High Court Government Pleader for respondent No.1 - State. Inspite of service of notice, respondent No.2 has remained absent and unrepresented.