JEEVAN M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused nos.1 and 2 in S.C.No.9/2025 pending before the Court of VI Addl. District & Sessions Judge, Bengaluru Rural District, arising out of Crime No.129/2024 registered by Madanayakanahalli Police Station, Bengaluru, for the offences punishable under Ss. 302 , 392 , 120B read with 34 of IPC , are 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.129/2024 was registered by Madanayakanahalli Police Station, Bengaluru, initially for the offences punishable under Ss. 302 & 201 of IPC against the petitioners based on the first information dtd. 13/2/2024 received from Devaraj S/o Kalappa.