MUSSADIQ KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in S.C.No.1569/2022 pending before the Court of IV Addl. City Civil and Sessions Judge, Mayohall Unit, Bengaluru arising out of Crime No.210/2022 registered by Banaswadi Police Station, Bengaluru City, for the offence punishable under Sec. 302 of IPC is 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.210/2022 was registered by Banaswadi Police Station, Bengaluru City for the aforesaid offence against the petitioner herein, on the basis of first information dtd. 12/5/2022 received from Sri G.K. Ramesh S/o Late G Kannan, who is the father of deceased R Jaikumar. During the course of investigation, the petitioner herein was arrested on 15/5/2022 and subsequently remanded to judicial custody. After completing investigation, charge sheet has been filed against the petitioner for the aforesaid offence.