M. HARSHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.267 of 2023 registered by Sanjay Nagar Police Station, Bengaluru City, for the offences punishable under Ss. 307, 504 and 506 read with Sec. 34 of the Indian Penal Code, 1860, is before this Court under Sec. 439 of the Code of Criminal Procedure, 1973.

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

(3.) On the complaint dtd. 18/10/2023 lodged by Chethan Kumar, F.I.R. in Crime No.267 of 2023 was registered by Sanjay Nagar Police against two unknown persons. During the course of investigation, the petitioner was arrested on 22/10/2023 and in the remand application, he is arraigned as accused No.2. His bail application filed before the Court of LIX Additional City Civil and Sessions Judge, Bengaluru, in Criminal Miscellaneous No.11261 of 2023 was rejected on 28/11/2023. Therefore, he is before this Court.