E S PRAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) W.P.No.5243/2022 is filed by the petitioner accused No.3 under Article 226 and 227 of Constitution of India read with 482 of Cr.P.C for issue of writ of certiorari or order or direction of appropriate in nature for quashing the FIR and complaint and the charge sheet filed by the Byadarahalli Police Station in respect of Crime No.404/2021 pending on the file of Principal District and Sessions Judge, Bangalore Rural District in S.C.No.21/2022 for the offence punishable under Sec. 306 of IPC.

(2.) In Crl.P.No.2807/2022 filed by the same accused No.3 under Sec. 439 of Cr.P.C for enlarging petitioner on bail in the same S.C.No.21/2022 (Crime No.404/2021).

(3.) Whereas Crl.P.No.3302/2022 filed by the accused No.2 under Sec. 439 of Cr.P.C for enlarging him on bail in the same S.C.No.21/2022 (Crime No.404/2021).