VASU Vs. KUMARA @ SIME ENNE KUMARA

JUDGEMENT

(1.) This petition under Sec. 439(2) of Cr.PC is filed by the defacto complainant with a prayer to set aside the order dtd. 8/4/2024 passed by the Court of I Addl. District and Sessions Judge, Mandya, in S.C.No.23/2024 arising out of Crime No.115/2023 registered by Bindiganavile Police Station, Mandya District, for the offences punishable under Ss. 504, 323, 302 IPC and Ss. 25 and 27(3) of Arms Act, 1959, wherein regular bail was granted to respondent no.1.

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

(3.) FIR in Crime No.115/2023 was registered by Bindiganavile Police Station, Mandya District, initially for the offences punishable under Ss. 504, 323, 302 IPC and Sec. 27 of the Arms Act, 1959, against respondent no.1 herein based on the first information dtd. 4/11/2023 submitted by the petitioner herein who is the father of deceased Jaipal.C.V. During the course of investigation of the case, respondent no.1 herein was arrested on 4/11/2023 and subsequently remanded to judicial custody. Investigation of the case was completed and charge sheet was filed for the aforesaid offences against two persons. Respondent no.1 is arrayed as accused no.1 in the charge sheet. After committal, the case before the Trial Court was numbered as S.C.No.23/2024. Bail application filed by respondent no.1 before the Trial Court in S.C.No.23/2024 was allowed on 8/4/2024. Assailing the same, the defacto complainant is before this Court.