MAHANTESH SHIRUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Avinash M. Angadi, learned counsel for petitioner and Sri. L.S. Sullad, Special Public Prosecutor for respondent.

(2.) The petitioner is before this Court seeking regular bail in Crime No.97/2022 of respondent Police Station, for the offences punishable under Ss. 120-B, 302 r/w 34 of Indian Penal Code (for short "IPC").

(3.) It is the case of the prosecution that the complaint came to be registered by the complainant stating that his uncle Chandrashekar Angadi was running an institution namely Sarala Vastu. The accused No.1 and 2 were working in the said company and they have been removed from the institution due to some reasons. The petitioner after coming to know that Chandrashekar Angadi had visited Belagavi to attend some programme and obtained permission from Chandrashekar Angadi to meet him.