LOHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in C.C.No.4203/2022 pending before th Court of II Addl. Civil Judge and JMFC, Magadi arising out of Crime No.230/2019 registered by Tavarekere Police Station, Ramanagara District, for the offence punishable under Sec. 397 of IPC and Sec. 27 of the Indian Arms Act, 1959 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.230/2019 was registered by Tavarekere Police Station, Ramanagara District initially for the offences punishable under Sec. 392 of IPC and Sec. 27 of the Indian Arms Act, 1959 against four unknown persons, on the basis of first information dtd. 30/8/2019 received from Sri Reddyshekar S/o Narasimhalu. During the course of investigation, the petitioner herein was arrested on 10/10/2019 and remanded to judicial custody. Investigation in the case was completed and charge sheet has been filed.