CHARAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.2 in S.C.No.40/2023 pending before the Court of Principal District & Sessions Judge, Ramanagara, for the offences punishable under Ss. 120B, 302, 109, 114, 201 read with 34 IPC, is before this Court seeking regular bail.

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

(3.) On the basis of the complaint lodged by Smt. Jayalakshmi W/o Venkatesh on 30/11/2022, Channapatna Rural Police Station, Ramanagara District, have registered FIR in Crime No.304/2022 against Abhishek @ Abhi and others for the offences punishable under Sec. 307 & 34 IPC.