KUMARSWAMY G. Vs. STATE

JUDGEMENT

(1.) Accused no.1 in S.C.No.199/2024 pending before the Court of Principal District and Sessions Judge, Chitradurga, arising out of Crime No.238/2024 registered by Challakere Police Station, Chitradurga District, for the offences punishable under Ss. 114, 417, 420, 376(2)(n) read with 34 of IPC, is before this Court under Sec. 439 Cr.PC., seeking regular bail.

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

(3.) FIR in Crime No.238/2024 was registered by Challakere Police Station, Chitradurga District, against the petitioner herein and two others initially for the offences punishable under Ss. 376(2)(n), 420, 114, 417 of IPC, based on the first information received from the victim lady on 15/5/2024. During the course of investigation, petitioner was arrested on 20/9/2024 and subsequently remanded to judicial custody. Investigation of the case is completed and charge sheet has been filed against three persons. Petitioner is arrayed as accused no.1 in the charge sheet. His bail application filed before the jurisdictional Sessions Court in S.C.No.199/2024 was rejected on 28/1/2025. Therefore, he is before this Court.