Dipak Misra, J. - (1.) Leave granted.
(2.) The appellants, who have been arraigned as accused in sessions case being S.C. No.90 of 2015 arising out of Crime No.118 of 2015, registered at Raichur Rural Police Station for the offences punishable under Sections 143, 147, 148, 323, 302, 504, 114 read with Section 149 of the Indian Penal Code (IPC) after being taken into custody, in the course of investigation being aspirant for obtaining liberty, preferred an application under Section 439 of the Code of Criminal Procedure (Cr.P.C.), that is, Criminal Misc. No. 457 of 2015 in the court of Principal Sessions Judge at Raichur, which stood dismissed.
(3.) Being grieved by the aforesaid order of rejection for grant of bail, the accused-appellants moved the High Court of Karnataka at Kalaburagi Bench in Criminal Petition No. 200629 of 2015. The High Court adverted to the deadly weapons that were carried by the accused persons, the nature of injuries sustained on the vital parts by the deceased and the allegation of specific overt acts, and rejected the application.;