RAVI KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.297/2013 of Harohalli Police Station, pending in C.C.No.753/2015 on the file of the learned Principal Civil Judge, Kanakapura, registered for the offences punishable under Ss. 323, 324, 307, 504 read with 34 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant- Sri. Munichikkaiah.

(2.) Heard Sri.T.Shivappa, learned Counsel for the petitioner and Sri. Rahul Rai, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is the sole accused. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 25/7/2022 and since then he is in judicial custody. He was not aware of the registration of the FIR against him. The investigation has been completed and the charge sheet also filed against the petitioner. He is not required for custodial interrogation. Detention of the petitioner in custody would amount to pre-trial punishment. He is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.