SONI P Vs. STATE

JUDGEMENT

(1.) The petitioners who are accused nos.1 to 7 in Crime No.156/2023 registered by Avalahally Police Station, Bengaluru District, for the offences punishable under Ss. 110, 177, 182, 506, 504, 120B, 406, 420, 448, 329 IPC, are before this Court under Sec. 438 Cr.PC.

(2.) Heard the learned Counsel for the parties.

(3.) Facts leading to filing of this petition narrated briefly are, one Sri M.Govindraj S/o late K.Mari Kariyappa had filed PCR.No.150/2023 before the Additional Chief Metropolitan Magistrate, Bengaluru Rural District, which was referred to by the jurisdictional Magistrate to the police for investigation under Sec. 156(3) of Cr.PC. Thereafter, Avalahally Police have registered FIR in Crime No.156/2023 against the petitioners for the aforesaid offences. Apprehending arrest in the said case, the petitioners had filed Crl.Misc.Petition.No.1251/2023 before the IX Addl. District & Sessions Judge, Bengaluru Rural District, Bengaluru, under Sec. 438 Cr.PC. The said petition was dismissed on 15/7/2023. It is under these circumstances, petitioners are before this Court.