A. SUNIL KUMAR Vs. STATE

JUDGEMENT

(1.) The defacto complainant is before this Court under Sec. 439(2) of Cr.PC with a prayer to cancel the bail granted to accused nos.1, 2 and 4 in S.C.No.95/2020 by the Court of LXVIII Addl. City Civil and Sessions Judge, Bengaluru, vide order dtd. 22/3/2024.

(2.) Heard the learned Counsel for the parties.

(3.) Respondent nos.2 to 4 herein are arrayed as accused nos.1, 2 and 4 in S.C.No.95/2020 pending before the Trial Court arising out of Crime No.117/2019 for the offences punishable under Ss. 447, 143, 144, 147, 148, 302, 341, 307, 504 read with 149 IPC. Bail application filed by respondent nos.2 to 4 herein under Sec. 439 of Cr.P.C. before the Trial Court was rejected. Respondent no.4, thereafter, had approached this Court in Crl.P.No.216/2020 which was dismissed by the coordinate bench of this Court by order dtd. 18/2/2020. Subsequently, respondent no.4 once again had approached this Court in Crl.P.No.219/2021 and the same was dismissed as against him on 6/8/2021. Respondent nos.2 and 3 had approached this Court in Crl.P.No.6632/2023 which was disposed of by this Court on 8/11/2023 with a direction to the Trial Court to expedite the trial in S.C.No.95/2020 and dispose of the main case within a period of six months from the next date of hearing before the Trial Court. Thereafter, respondent nos.2 to 4 had filed fresh bail application before the Trial Court and the same was allowed vide the order impugned. Challenging the same, the defacto complainant is before this Court.