B. CHARAN SINGH Vs. STATE

JUDGEMENT

(1.) Accused no.1 in S.C.No.550/2023 pending before the LX Addl. City Civil and Sessions Judge, Bengaluru, arising out of Crime No.19/2023 registered by Subramanyapura Police Station, Bengaluru City, for the offences punishable under Ss. 489C, 34, 489B, 489A, 489D IPC, is before this Court seeking regular bail.

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

(3.) On the complaint of one Sri Raghu Naik, PSI of Subramanyapura Police Station, the Station House Officer of Subramanyapura Police Station had registered FIR in Crime No.19/2023 against the petitioner and another for the offences punishable under Ss. 489C, 34, 489B, 489A IPC.