MANJUNATH A.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.7 in Crime No.43/2023 registered by Kaggalipura police station, Ramanagara District, for the offences punishable under Ss. 120B, 302 IPC, is before this Court seeking anticipatory bail.

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

(3.) On the basis of the complaint lodged by one Sri Nagarajaiah, Kaggalipura police have registered FIR in Crime No.43/2023 for the aforesaid offences against Rekha and six others. Petitioner has been arrayed as accused no.7 in the FIR.