SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.5263/2020 has been filed by petitioner/accused No.2 and Crl.P.No.5431/2020 has been filed by petitioner/accused No.1 under Section 439 of Cr.P.C., to release them on bail in Crime No.398/2019 of Bidadi Police Station (pending in C.C.No.18/2020 of the Principal Civil Judge (Sr.Dn.) and CJM, Ramanagara) for the offences punishable under Sections 302 , 201 read with Section 34 of IPC.

(2.) I have heard Sri. A.V. Ramakrishna, learned counsel for petitioner/accused No.2 and Sri. Harish Kumar D, learned counsel for petitioner/accused No.1 virtually and learned HCGP Sri. Mahesh Shetty for the respondent - State.

(3.) The gist of the complaint is that on 26.12.2019, a case has been registered for having found a dead body of a women and some miscreants have committed the murder. On the basis of the complaint, a case has been registered. Subsequently, CW.10 has identified the body and her statement has been recorded. After investigation, petitioners/accused Nos.2 and 1 have been apprehended and the charge sheet has been filed.