LAWS(KAR)-2023-11-13

DILIP J. Vs. STATE OF KARNATAKA

Decided On November 15, 2023
Dilip J. Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Accused Nos.5 and 6 in Crime No.220/2023 registered by the Kodigehalli Police Station, Bengaluru, for the offences punishable under Ss. 505, 34, 323, 324 of IPC is before this Court under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

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

(3.) On the basis of complaint lodged by Smt.Ranjeetha wife of Chandrashekhar dtd. 13/8/2023. Kodigehalli Police, Bengaluru have registered F.I.R. in Crime No.220/2023 for the aforesaid offence against unknown four to five persons. Complainant's husband Chandrashekhar, who was injured in the incident that had taken place on 12/8/2023 subsequently died in the Hospital on 15/8/2023 while undergoing treatment. Thereafter Sec. 302 of IPC was invoked against the accused persons. Petitioners herein were arrested on 14/8/2023 and remanded to judicial custody. Petitioners' bail application filed before the Court of LX Additional City Civil and Sessions Judge, Bengaluru, in Crl.Misc. No.8362/2023 was dismissed on 7/9/2023. Under these circumstances, petitioners are before this Court.