MICHAEL RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.C.C.No.2031/2024 pending before the court on the L Addl. City Civil and Sessions Judge and Special Judge, Bengaluru, arising out of Crime No.269/2024 registered by Bommanahalli Police Station, Bengaluru for the offence under Sec. 103 of BNS, 2023 is before this Court under Sec. 483 of BNSS, 2023 seeking regular bail.

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

(3.) First Information Report in Crime No.269/2024 was registered by Bommanahalli Police Station, Bengaluru against the petitioner herein for the aforesaid offences on the basis of first information dtd. 9/7/2024 received from Ramya Kumari @ Ramya, who is the mother of the deceased boy Ashwin. During the course of investigation of the case, the petitioner herein was arrested on 10/7/2024 and subsequently remanded to judicial custody. Investigation is completed and charge sheet has been filed against the petitioner for the offence under Sec. 103 of BNS, 2023. The bail application before the trial court in Crl.Misc.No.9370/2024 was rejected on 22/10/2024. Therefore the petitioner is before this court.