MANJU K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.3 under Section 439 of Cr.P.C. seeking regular bail in Crime No.109 of 2020 of Kaggalipura Police Station for the offences punishable under Sections 307 , 324 , 323 read with section 34 of Indian Penal Code. The petitioner is said to be in judicial custody since from the date of his arrest.

(2.) Factual matrix of the petition is as under:

(3.) In pursuance of the complaint filed by the complainant, a case in Crime No.109 of 2020 came to be registered for the aforesaid offences. Thereafter, the investigating officer took up the case for investigation to laid the charge sheet against the accused persons. In the said FIR, the petitioner is arraigned as accused No.3.