ERANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court with a prayer to enlarge him on anticipatory bail in the event of his arrest in connection with a case registered by the respondent-Police in Crime No.26/2010, for offences punishable under Sections 302 , 201 read with Section 34 of IPC, which is pending in split up charge sheet CC No.533/2012 before the Civil Judge and JMFC, Siruguppa.

(2.) Heard the learned counsel for petitioner and learned HCGP for respondent-State and perused the materials on record.

(3.) On a complaint lodged by one Obalapura Shekanna, a case was registered in Crime No.26/2010 at Hatcholli Police Station, Ballari against accused Nos.1 to 3 for offences punishable under Sections 302 , 201 read with Section 34 of IPC , in connection with the murder of one Nagappa, brother of the complainant. It is alleged that on 23.07.2010 between 9 p.m. and 11.30 p.m., accused No.1 to 3 committed his murder by assaulting with stones and thereafter threw the dead body into the water from the bridge. On completion of investigation, charge sheet came to be filed against accused No.1 and 3, deleting the name of present petitioner (accused No.2). Subsequently, on 6.3.2012 as per the order of the learned Sessions Judge, split up charge sheet in CC No.533/2012 came to be registered against the present petitioner.