KARIYA Vs. STATE BY HOSAKOTE POLICE STATION

JUDGEMENT

(1.) The present petition has been filed by the petitioneraccused No.1 under Section 439 of Cr.P.C. to release him on bail in Crime No.240/2019 of Hosakote Police Station for the offences punishable under Sections 302 and 201 r/w 34 of Indian Penal Code.

(2.) I have heard the learned counsel Sri.Sivamanithan S. for the petitioner-accused virtually and the learned High Court Government Pleader Sri.R.D.Renukaradhya for the respondent-State.

(3.) The gist of the case of prosecution is that on 6.7.2019 the deceased Pawan Kumar, his relative one Sri.Yogesh were together in the place of resident and at about 8.00 p.m. some body called the deceased and deceased said that accused No.1 is calling him and asking him to come near the petrol bunk. At about 9.45 p.m. deceased went on a bike, on the same day late night he called the deceased Pawan Kumar, but he has not replied. On 7.7.2019 the deceased was not found in the said house and after repeatedly trying to reach him to his phone, it was switched off. On 8.7.2019 the complainant along with one Manjunath went near the Gangamma temple at Hosakotedoddmanni Tank Bund at about 10.15 p.m. and there they saw the bike used by the deceased which was parked there and also found the dead body of the deceased Pawan Kumar with grievous injuries on his face and other parts of the body. They found clothes and slipper of the deceased. On the basis of the complaint a case has been registered.