APARNA D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.250/2024 registered by Ramamurthynagar Police Station, Bengaluru City for the offences punishable under Ss. 307 and 302 of IPC is before this Court seeking regular bail.

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

(3.) FIR in Crime No.250/2024 was registered by Ramamurthynagar Police Station, Bengaluru City for the aforesaid offences against the petitioner herein on the basis of first information dtd. 10/5/2024 received from Vasanth Kumar, who is the brother-in-law of the petitioner. During the course of investigation, the petitioner was arrested and remanded to judicial custody on 17/5/2024. Investigation in the case is complete and charge sheet has been filed.