LINGARAJ @ RIMYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos. 2 and 3 under Section 439 of Cr.P.C. seeking bail in Crime No.93/2018 of Murgod Police Station registered for the offence punishable under 109, 120(B), 364, 302, 201, 465, 468, 471, 482, 420 R/W SEC.34 OF IPC .

(2.) The case of the prosecution is that one Smt. Sonubai W/o Praveen Naik of Basavanabagewadi alleging that they are the owners of the Logan Car and it is a taxi her husband is driving the said car. ON 13.03.2018 at about 7.00 p.m. her husband received a phone call for hiring their car to go to Goa and at about 11.00 p.m. her husband informed that they were going to Goa and till 15.03.2018 her husband was in contact with her. Lastly her husband called her stating that he is near Yaragatti, there after his mobile phone was switched off. She intimated the same to her brother-in-law and her mother. On 17.03.2018 the complainant received phone call from her brother-in-law and informed that her husband was murdered near Halaki village. Thereafter she went to the spot and identified the dead body of her husband and she lodged compliant before the Murgod Police. Murgod Police have registered the case in Crime No.93/2018 for the offence punishable under Sections 109, 120(B), 364, 302, 201, 465, 468, 471, 482, 420 R/W SEC.34 OF IPC . During the course of investigation the petitioners and another person accused No.1 were arrested on 27.03.2018. Investigation Officer after investigation filed charge sheet and now case is pending on the file of 9th Addl. District and Sessions Judge, Belagavi in SC No.381/2018. The charges in SC No.381/2018 were framed on 17.10.2019 and most of the material witnesses were examined till 04.03.2020. The petitioner filed bail application before 9th Addl. District and Sessions Judge, Belagavi in Crl.Misc.No.158/2020 and the same came to be rejected on 22.05.2020. Therefore, the petitioners are before this Court seeking bail.

(3.) Heard the learned counsel for the petitioners- accused Nos.2 and 3 and learned HCGP for respondent- State.