LAWS(KAR)-2024-4-95

ARUN ALIAS ARUNKUMAR Vs. STATE OF KARNATAKA

Decided On April 08, 2024
Arun Alias Arunkumar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Crl.P.No.101037/2024 is filed by accused No.4 under Sec. 438 of Cr.P.C, Crl.P.No.101038/2024 is filed by accused Nos.14 to 16 under Sec. 439 of Cr.P.C, Crl.P.No.101039/2024 is filed by accused Nos.1 to 3, 5 to 9 and 11 to 13 under Sec. 438 of Cr.P.C. and Crl.P.No.101040/24 is filed by accused No.4 under Sec. 439 of CR.P.C. All the four petitions have filed in respect of Haunsbhavi Police Station Crime No.39/2024 registered for offences punishable under Ss. 143, 188, 338, 304 read with Sec. 149 of Indian Penal Code (hereinafter referred as 'IPC' for brevity) and Sec. 11(A) of the Prevention of Cruelty to Animals Act, 1960 (hereinafter referred as 'P.C.A Act' for brevity).

(2.) These petitions are taken up together, since they arise out of the same crime.

(3.) Case of the prosecution is that on the complaint of one Gudadayya Basalingayya Kannammanavar, a case came to be registered in Crime No.39/2024 of Haunsbhavi Police Station for offence punishable under Ss. 143, 188, 338, 304 read with Sec. 149 of IPC and 11(A) of the P.C.A Act. During the investigation, accused No.4 came to arrested on 7/3/2024 and accused No. 14 to 16 came to arrested on 5/3/2024. They filed criminal petitions before the Sessions Court and they came to be rejected. Accused Nos. 1 to 3, Accused Nos.5 to 13 apprehending their arrest they filed criminal petitions before the Sessions Court and they came to be rejected. Therefore, petitioners/accused Nos.1 to 16 are before this Court seeking bail/anticipatory bail.