PAARAS PUVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.6 in Crime No.142/2023 registered by Jnanabharathi Police Station, Bengaluru City, for the offences punishable under Ss. 370, 370(3), 370A(2), 34 IPC and Ss. 3, 4 & 5 of Immoral Traffic Prevention Act, 1956, is before this Court seeking regular bail.

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

(3.) On the complaint of Chandrakala.M.B., Inspector of Police, City Crime Branch Women Protection Wing, Bengaluru, FIR in Crime No.142/2023 was registered by Jnanabharathi Police for the aforesaid offences against nine persons. Petitioner is arrayed as accused no.6 in the said FIR.