RAJU P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in SC No.35/2025 pending before the Court of III Addl. District and Sessions Judge, Ramanagara, arising out of Crime No.138/2022 registered by Ijoor Police Station, Ramanagara, for the offences punishable under Ss. 504 , 448 , 302 , 307 , 323 , 324 , 354 and 34 of IPC, is before this Court under Sec. 483 of BNSS, 2023, seeking regular bail.

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

(3.) FIR in Crime No.138/2022 was registered by Ijoor Police Station, Ramanagara, initially for the offences punishable under Ss. 504 , 143 , 147 , 148 , 149 , 448 , 307 , 323 , 324 , 327 and 354 of IPC against petitioner and others based on the first information dtd. 19/12/2022 received from Smt. Laksmamma, who is one of the injured victims in the present case. During the course of investigation, some of the accused were arrested and after completing investigation, charge sheet was filed against six persons and petitioner, who is arraigned as accused No.1 in the charge sheet was shown as absconding. The case against other accused was committed to the jurisdictional Sessions Court and numbered in SC No.49/2023. Petitioner had subsequently surrendered on 10/2/2025 before the Committal Court and his case is now committed to the jurisdictional Sessions Court and is pending in SC No.35/2025. Bail application filed by the petitioner before the jurisdictional Sessions Court in Crl.Misc.No.202/2025 was rejected on 10/3/2025. Therefore, he is before this Court.