ARUNKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.1/2024 registered by Kamalapur Police Station, Kalaburagi, for offences punishable under Ss. , 143, 147, 148, 120(B), 364, 302, 201, 109 and 149 read with Sec. 34 of IPC and Sec. 3(1)(r) and 3 (2)(V) of SC/ST (PA) Act, 1989, is before this Court in this appeal seeking regular bail.

(2.) Heard learned counsel for appellant and learned High Court Government Pleader for respondent No.1. Respondent No.2, though served in this matter, has remained unrepresented before this Court.

(3.) FIR in Crime No.1/2024 was registered by Kamalapur Police Station, Kalaburagi, initially for the offence punishable under Sec. .302 of IPC on the basis of the first information received on 2/1/2024 from respondent No.2 herein, who is the wife of deceased Ambaraya Pattedar. During the course of investigation, the appellant was arrested on 6/1/2024 and was remanded to judicial custody. Investigation in the case is completed and the charge sheet is filed as against 7 persons. Appellant is arrayed as accused No.2 in the charge sheet. Bail application filed by the appellant before the jurisdictional Trial Court in Crl. Misc. No.684/2024 was rejected on 21/5/2024. Therefore, he is before this Court.