RAMESH D. Vs. STATE

JUDGEMENT

(1.) Accused Nos.4 and 3 in Crime No.165/2022 registered by Tumakuru Town Police Station, for offences punishable under Ss. 302, 323, 324 and 34 of IPC are before this Court seeking regular bail.

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

(3.) On the complaint of Smt.Bhagyamma dtd. 27/7/2022, F.I.R. in Crime No.165/2022 was registered by Tumakuru Town Police against Ravikiran and 3 others for offences punishable under Ss. 323, 324, 307 and 34 of IPC. Petitioners are arraigned as accused Nos.3 and