LAWS(KAR)-2023-7-652

GIRISHA N. Vs. STATE

Decided On July 07, 2023
Girisha N. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking to enlarge the petitioners - accused Nos.1 and 4 on regular bail in Cr.No.551/2022 registered at Chitradurga Rural Police Station.

(2.) Heard both the sides and perused the material on record.

(3.) Initially, case was registered against accused No.1 one Suresh and seven unknown persons for an offence punishable under Sec. 420 of IPC, on a complaint lodged by one Shanthakumara, Son of Ramaiah Shetty. Petitioner No.1 came to be arrested on 31/1/2023 and Petitioner No.2 was arrested on 13/3/2023. The police have filed the charge-sheet against seven accused persons for the offence under Sec. 395 of IPC. Petitioners are arraigned as accused Nos.1 and 4 in the charge-sheet. The other accused are shown as absconding.