MEHANDI MIYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in S.C.No.1081/2022 pending before the Court of LVI Additional City Civil and Sessions Judge, Bengaluru arising out of Crime No.21/2022 registered by Yelahanka Police Station, Bengaluru for offences punishable under Ss. 302, 397, 201, 411 of IPC is before this Court under Sec. 439 of Cr.P.C.

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

(3.) F.I.R. in Crime No.21/2022 was registered by Yelahanka Police Station, Bengaluru, against the petitioner herein initially for offences punishable under Ss. 201, 397, 302 of IPC, on the basis of the first information dtd. 20/1/2022 received from Devaraja s/o late Muniraju, who is the son of deceased-Siddamma. During the course of investigation, petitioner was arrested on 24/1/2022 and remanded to judicial custody. Investigation in the case is completed and charge sheet has been filed for the aforesaid offences. Petitioner is arraigned as accused No.1 in the charge sheet. Bail application filed by him before the jurisdictional Sessions Court in Crl.Misc.No.5090/2022 was rejected on 2/7/2022. Therefore, he is before this Court.