LAWS(KAR)-2023-12-19

NANDHISH Vs. STATE OF KARNATAKA

Decided On December 11, 2023
Nandhish Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Accused no.3 in Crime No.267/2023 registered by Sanjay Nagar Police Station, Bengaluru City, for the offences punishable under Ss. 307, 504, 506, 34 IPC, is before this Court under Sec. 439 Cr.PC.

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

(3.) On the complaint dtd. 18/10/2023 lodged by Chethan Kumar S/o Ramesh, FIR in Crime No.267/2023 was registered by Sanjay Nagar police against two unknown persons. During the course of investigation, petitioner was arrested on 22/10/2023 and in the remand application, he is arrayed as accused no.3. His bail application filed before the Court of LIX Addl. City Civil and Sessions Judge, Bengaluru, in Crl. Misc. No.10527/2023 was rejected on 16/11/2023. Therefore, he is before this Court.