KISHORE KUMAR V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in S.C.No.1101/2022 pending before the Court of LXIX Addl. City Civil and Sessions Judge, Bengaluru, arising out of Crime No.99/2022 registered by Bagalagunte Police Station, Bengaluru City, for the offences punishable under Ss. 302 r/w 34 of IPC, is are 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.99/2022 was registered by Bagalagunte Police Station, Bengaluru City, against Pawan and the petitioner herein for the aforesaid offences on the basis of first information dtd. 2/3/2022 received from Sunanda M, wife of deceased Mohan Kumar B R. During the course of the investigation, the petitioner herein arrayed as accused No.2 in the FIR was arrested on 2/3/2022 and subsequently remanded to the judicial custody. Investigation in the case is completed and charge sheet has been filed against two persons. Petitioner herein is arrayed as accused Nos.2 in the charge sheet.