SATISH REDDY G.A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.387 of 2022 registered by Ramamurthy Nagar Police Station, Bengaluru City, for the offences punishable under Ss. 143, 147, 323, 427, 436, 448 and 506 read with Sec. 149 of IPC, is before this Court under Sec. 438 of Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) On the basis of complaint dtd. 5/10/2022 lodged by Dr.S Santosh, son of P A Srinivas, Ramamurthy Nagar Police, Bengaluru have registered FIR in Crime No.387 of 2022 against the petitioner and others for the aforesaid offences. Apprehending arrest in the said case, the petitioner had filed Crl.Misc.No.25892 of 2022 before the IV Additional City Civil and Sessions Judge, Mayohall Unit, Bengaluru (CCH-21), which came to be rejected on 3/11/2022. Therefore, he is before this Court.