SUBRAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.1 and 4 have filed this petition under Sec. 439 of Cr.P.C. for enlarging them on bail in Crime No.231/2021 of Manchenalli Police Station, which is culminated in submission of chargesheet in SC.No.19/2022 on the file of III Additional District and Sessions Judge, Chikkaballapura, for the offences punishable under Ss. 143 , 302 , 427 read with Sec. 149 of IPC.

(2.) Brief factual matrix leading to the case is as under:

(3.) In this regard, the complainant after getting relevant information has lodged a complaint. On the basis of the complaint, the Investigating Officer has registered an FIR in Crime No.231/2021 for the offences punishable under Ss. 302 and 427 read with Sec. 34 of IPC. During the course of investigation, the Investigating Officer arrested the present petitioners and they were remanded to custody. Subsequently, the Investigating Officer has submitted the chargesheet on 22/2/2022 and the present petitioners are arraigned as accused Nos.1 and 4. They moved a regular bail petition before the learned Sessions Judge and the learned Sessions Judge has rejected their bail petition. Hence, the petitioners are before this Court.