SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.5 and 8 in Crime No.189/2024 registered by Channarayapatna Town Police Station, Hassan, registered for the offences punishable under Ss. 311, 352, 351(2), 351(3), 310(2), 309(6) and 312 of BNS, 2023, are before this Court in these petitions filed under Sec. 483 of BNSS, 2023, seeking regular bail.

(2.) Heard learned counsel for the parties.

(3.) FIR in Crime No.189/2024 was registered by Channarayapatna Town Police Station, Hassan, for the aforesaid offences against five unknown persons on the basis of the first information dtd. 28/7/2024 received from Manikanta M.S. During the course of investigation of the case, accused No.5 was arrested on 27/7/2023 and accused No.8 was arrested on 11/8/2024. Investigation of the case is completed and charge sheet has been filed against eight accused persons. The petitioners are arrayed as accused Nos.5 and 8 in the charge sheet. Their bail applications filed before the jurisdictional Sessions Court in S.C.No.213/2024 were rejected on 28/11/2024 and 29/11/2024 respectively. Therefore, they are before this Court.