MOHITH SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.112/2023 registered by the Electronic City Police, Bengaluru for the offences punishable under Ss. 307, 323, 324, 504, 506, 427 and 149 IPC, is before this Court seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) On the basis of the complaint lodged by one Sri. Madhusudhan. M, S/o. Muniraju on 7/6/2023, Electronic police have registered FIR in Crime No.112/2023 for the aforesaid offences against one Sri Manjunatha and five to six unknown persons. During the course of investigation, the petitioner was arrested on 10/6/2023. His bail application filed before the Court of IX Addl. District and Sessions Judge, Bengaluru Rural District in Crl. Misc. No.1141/2023, was dismissed on 19/6/2023. It is under these circumstances, the petitioner is before this Court.