B SHEKAR REDDY Vs. ELECTRONIC CITY POLICESTATION

JUDGEMENT

(1.) Petitioner is accused 3 arrested during investigation and is facing charge along with five others for offence punishable under Sections 302 and 120-B of the Indian Penal Code, 1860, which is under investigation in Crime No. 371 of 2009. He is in judicial custody from 20-12-2009.

(2.) Heard the learned Counsel for the petitioner and Sri P.M. Navaz, learned Additional State Public Prosecutor for the respondent.

(3.) The case relates to death of one Mohan Reddy alias Anil on 16-12-2009. According to the report received at the complainant Police Station submitted by the maternal uncle of Mohan Reddy, Mohan Reddy was in love with Kavya. However, her parents had finalised alliance of marriage with accused 1-Mohan Raju. Despite such finalisation of marriage proposal, Mohan Reddy continued to pester Kavya to marry him. Thus the first accused Mohan Raju along with five others hatched conspiracy to do away with his life and accordingly on 15-12-2009, Mohan Raju along with the petitioner and others visited the house of Mohan Reddy and reprimanded him. They threatened him of dire consequences if he continues to contact Kavya. Thereafter on 16712-2009, the petitioner herein Shekar Reddy along with accused 1 and other accused, visited the house of Mohan Reddy and summoned to a place in Begur. When he reached there, accused 1-Mohan Raju and accused 2 forced him into a vehicle and took him to an unknown destination from Malasandra and killed him by stabbing on the neck in Tamil Nadu and then disposed of his body. On the basis of such report, petitioner and others came to be arrested and all those who claimed to have knowledge of the incident were examined by the Investigating Officer. Amongst them, the witnesses, who witnessed the incident who had brought Mohan Reddy from Malasandra from where accused I took away, is the allegation against the petitioner.