NITHIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 5 in S.C.No.406/2022 pending before the Court of VII Additional District and Sessions Judge, Mysuru, arising out of Crime No.56/2022 registered by Kuvempunagar Police Station, Mysuru District, for offences punishable under Ss. 363 , 364A , 120B read with Sec. 149 of IPC are before this Court in this successive bail application filed under Sec. 439 of Cr.PC seeking regular bail.

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

(3.) FIR in Crime No.56/2022 was registered by Kuvempunagar Police Station, Mysuru District, initially for offence punishable under Sec. 363 of IPC read with Sec. 34 of IPC against two unknown persons, based on the first information dtd. 23/6/2022 received from Girish T.D father of minor victim boy - Anujeeth Girish.