VISHAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by appellants 'accused Nos.1 and 3 praying to set aside the order dtd. 14/2/2025 passed in Crl.Misc.No.139/2025 by the III Additional District and Sessions Judge, Belagavi wherein bail petition of appellants 'accused Nos.1 and 3 sought in respect of Crime No.9/2025 of Athani Police Station registered for offences punishable under Ss. 109, 115(2), 118(2), 3(5), 352 of the Bharatiya Nyaya Sanhita, 2023 (hereinafter referred to as 'BNS' for brevity) and Sec. 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC and ST Act' for brevity) came to be rejected.

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

(3.) On the complaint of respondent No.2, a case came to be registered against appellants 'accused Nos.1 and 3 and another in Crime No.9/2025 of Athani Police Station for the aforesaid offences. Appellant No.1 came to be arrested on 6/1/2025 and appellant No.2 came to be arrested on 13/1/2025 and they are in judicial custody. Appellants 'accused Nos.1 and 3 have filed bail petition and same came to be rejected by the impugned order which is challenged in this appeal.