J S SIDDALINGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) praying to set aside the order dtd. 6/5/2024 passed in Crl.Misc.No. 686/2024 by the III Additional District and Sessions Judge, Tumakuru; Crl.A. No. 931/2024 is filed by accused No. 2 praying to set aside the order dtd. 6/5/2024 passed in Crl.Misc. No. 651/2024 by the III Additional District and Sessions Judge, Tumakuru and Crl.A. No. 894/2024 is filed by accused No. 3 praying to set aside the order dtd. 6/5/2024 passed in Crl.Misc. No. 654/2024 by the III Additional District and Sessions Judge, Tumakuru.

(2.) All these three appeals are filed by the appellants, namely, accused Nos. 2 to 4 seeking anticipatory bail in crime No. 173/2024 of Tumakuru town Police Station registered for offence punishable under Ss. 109, 196, 197, 198, 199, 420 of IPC and Sec. 3(1)(q) of the SC ST (POA) Act and Sec. 5(A) and 5(B) of the Karnataka Scheduled Caste, Scheduled Tribes and other Backward Classes (Reservation of Appointment etc.) Act, 1990 (hereinafter for the sake of brevity referred to as Act, 1990'). Their petitions came to be rejected by the impugned orders.

(3.) Heard the learned counsel for the appellants in all the three appeals and learned HCGP for respondent No. 1 - State and Sri. C. Jagadish, learned counsel for respondent No. 2.