LAWS(KAR)-2024-12-9

DARSHAN Vs. STATE OF KARNATAKA

Decided On December 13, 2024
DARSHAN Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Accused nos.1, 2, 6, 7, 11, 12 and 14 in Crime No.250/2024 registered by Kamakshipalya Police Station, Bengaluru City, for the offences punishable under Ss. 120B, 364, 384, 355, 302, 201, 143, 147, 148, 149, 34 IPC, are before this Court in the above captioned criminal petitions filed under Sec. 439 Cr.PC. seeking regular bail.

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

(3.) FIR in Crime No.250/2024 was registered by Kamakshipalya Police Station, Bengaluru City, against unknown persons initially for the offences punishable under Ss. 302 & 201 IPC on the basis of the first information dtd. 9/6/2024 received from Keval Ran Dorji - Security Officer of Sattva Anugraha Apartments, Summanahalli, Bengaluru, after the dead body of a unknown male aged about 30 to 35 years which had injuries on it was found on the road side besides a drainage in front of Sattva Anugraha Apartment complex. During the course of investigation of the case, accused nos.1, 2, 11, 12 and 14 were arrested on 11/6/2024 and accused nos.6 & 7 were arrested on 14/6/2024. Subsequently, the aforesaid arrested accused were produced before the Court and remanded to judicial custody. Investigation in the case is completed and charge sheet has been filed against 17 accused persons. Petitioners herein are arrayed as accused nos.1, 2, 6, 7, 11, 12 and 14 in the charge sheet. Bail applications filed by the petitioners before the Court of LVI Addl. City Civil & Sessions Judge, Bengaluru, in Crl. Misc. Nos.8580/2024, 8770/2024, 9126/2024, 8812/2024, 8799/2024, 8798/2024, 9120/2024 were rejected, and therefore, they are before this Court.