BHARATH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.3 and 4 in S.C.No.1/2024 pending before the Court of Principal District and Sessions Judge, Mysuru arising out of Crime No.78/2023 registered by Devaraja Police Station, Mysuru District for the offences punishable under Ss. 120B, 364, 302, 201 read with 149 of IPC are before this Court in this successive bail application filed under Sec. 439 of Cr.P.C, seeking regular bail.

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

(3.) FIR in Crime No.78/2023 was registered by Devaraja Police Station, Mysuru City initially for the offence punishable Under Sec. 363 R/w 34 of IPC against ten unknown persons, on the basis of first information dtd. 30/8/2023 received from Chandru S/o Javaraiah. During the course of investigation, the petitioners herein were arrested on 7/9/2023 and subsequently remanded to judicial custody. Investigation in the case is complete and charge sheet has been filed against eleven persons and the petitioners herein are arraigned as accused Nos.3 and 4 in the charge sheet.