SHEKAPPA POOJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.CC.No.2924/2023 pending before the Court of L Addl. City Civil and Sessions Judge and Children's Court (Special), Bengaluru City, arising out of Crime No.298/2023 registered by Bagalagunte Police Station, Bengaluru City for the offences punishable under Ss. 302, 201, 504, 506 IPC, is before this Court under Sec. 439 Cr.PC.

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

(3.) FIR in Crime No.298/2023 was registered by Bagalagunte Police Station, Bengaluru City, initially against unknown persons and one Chandra, for the offence under Sec. 302 IPC, on the basis of the first information received from Lakshmi.M. on 5/9/2023 at about 14.30 hours.