CHIRAG SOMANNA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.118/2022 registered by Banashankari Police Station, for the offences punishable under Ss. 417 , 420 , 363 , 344 , 387 , 506 read with Sec. 34 of IPC.

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

(3.) The case of prosecution is that one Sri Shivaramsingh filed a missing complaint stating that his wife was missing from the house from 19/5/2022. After registering the case and during investigation, the police said to be rescued the victim and arrested the petitioner on 24/6/2022 and he was remanded to judicial custody. Investigation is completed and charge sheet has been filed.