NANDISH PRAJAPAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.245/2024 registered by Mico Layout Police Station, Bengaluru City for the offence punishable under Sec. 306 of IPC is before this Court seeking regular bail.

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

(3.) FIR in Crime No.245/2024 was registered by Mico Layout Police Station, Bengaluru City against the petitioner and his parents for the aforesaid offence on the basis of first information dtd. 26/6/2024 received from Sri Shankar Lal Prajapath, who is the father of deceased. During the course of investigation, the petitioner was arrested on 26/6/2024 and remanded to judicial custody.