MANJUNATHA H. M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused No.2/appellant being aggrieved by the order dtd. 2/12/2025, passed by the III Addl. District and Sessions Judge, Tumakuru, (hereinafter for brevity referred to as 'trial Court), in Crl.Misc.Petition No.1742/2025, by which, the trial Court has rejected the petition filed by the appellant under Sec. 439 of Cr.P.C.

(2.) Heard learned counsel for both side and perused the material on record.

(3.) The accused No.2/appellant filed the above Miscellaneous Petition seeking regular bail in the case registered in Crime No.142/2023, by the respondent No.1 - police, now pending in Spl.C.C.No.668/2023, for the offences punishable under Ss. 143, 147, 148, 302, 324, 341, 120B, 427, 435, 504, 506 read with Sec. 149 of IPC and Sec. 3(2)(v) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendment Act, 2015.