SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.9 in S.C.No.193/2024 pending before the Court of VI Addl. District and Sessions Judge, Tumakuru arising out of Crime No.279/2023 registered by Huliyurudurga Police Station, Tumakuru District for the offences punishable under Ss. 143, 147, 148, 120B, 341, 302, 201 r/w 149 of IPC is before this Court under Sec. 439 of Cr.P.C, seeking regular bail.

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

(3.) FIR in Crime No.279/2023 was registered by Huliyurudurga Police Station, Tumakuru District for the initially for the offences punishable under Ss. 143, 147, 148, 120B, 114, 302 R/w 149 of IPC against one Auto Rama and 6 others, on the basis of first information dtd. 30/12/2023 received from Sri Venkatarama alias Ooty, who is the father of deceased Suresha. During the course of investigation, the petitioner herein was arrested and remanded to judicial custody on 6/1/2024. Investigation in the case is complete and charge sheet has been filed against 21 persons. The petitioner herein is arraigned as accused No.9 in the charge sheet filed for the aforesaid offences.