NAVEEN.S Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.45 of 2022 registered by R.M.C. Yard Police, Bengaluru, for the offences punishable under Ss. 341, 342, 323, 324, 307, 364, 120(B) and 506 read with Sec. 149 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that, a complaint came be to be lodged by one Gopi, the elder brother of the victim-Girish on 18/3/2022 alleging that his brother was not found and suspected that Vinay and others might have abducted him on the background of suspecting illicit intimacy between sister-in-law of the accused-Vinay and the victim Girish. Subsequently, the police went to the house of the accused and rescued the victim-Girish and arrested the accused persons. After registering the case, the police have also filed the charge-sheet.