MURALI V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The defacto complainant has filed this criminal petition under Sec. 439(2) of Cr.PC with a prayer to cancel the bail order dtd. 10/4/2023 passed by the Court of XXVI Addl. City Civil and Sessions Judge, Bengaluru, in S.C.No.2246/2022, registered for the offences punishable under Ss. 302, 504, 506 IPC, wherein regular bail was granted to respondent no.2.

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

(3.) Facts leading to filing of this petition narrated briefly are, FIR in Crime No.194/2022 was registered by Marathahalli Police Station, Bengaluru City, initially for the offences punishable under Ss. 506, 504, 307, 34 IPC against respondent no.2 and another.