SAJEESH M. M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.7, 12 and 13 in Crime No.52/2024 registered by Mangaluru Rural Police Station, Mangaluru City for offences punishable under Ss. 120-B , 457 , 342 , 323 , 324 , 307 , 395 , 397 , 506 , 201 read with Sec. 149 of IPC are before this Court in these three petitions filed under Sec. 439 of Cr.PC seeking regular bail.

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

(3.) FIR in Crime No.52/2024 was registered by Mangaluru Rural Police Station, Mangaluru City, initially for the offence punishable under Ss. 395 , 397 , 506 read with Sec. 149 of IPC against unknown persons, based on the first information dtd. 22/6/2024 received from Padmanabha Kotyan s/o Late.Lokaya Poojary.