BHAVANA Vs. STATE BY STATION HOUSE OFFICER

JUDGEMENT

(1.) This petition has been filed by the petitioner- accused No.3 under Section 439 of Cr.P.C. to release him on bail in Crime No.120/2020 of Electronic Police Station (pending on the file of IX Additional District and Sessions Judge, Bengaluru Rural) for the offences punishable under Sections 302 , 201 , 342 , 120(B) read with Section 34 of IPC.

(2.) I have heard Sri Ranganath Reddy R., learned counsel for petitioner-accused No.3 and Sri R.D. Renukaradhya, learned High Court Government Pleader for the respondent-State.

(3.) The gist of the case of prosecution is that accused persons who are transgenders, used to collect money near the Electronic City toll gate, the accused persons got an information that they are getting less money from the Nice Road because the deceased was also collecting money from the people who pass by the toll gate near Nice Road. Being aggrieved by the said act of the deceased, accused persons with an intention to be done away with the life of deceased, on 14.08.2020 at about 8.30 p.m., called C.W.2 the car driver and requested him to send a rented car and he sent C.W.3 along with the Toyota Etios Car bearing registration No.KA-51-D-1220. He also picked up all the accused persons from near their houses and came near the Electronic City Nice Road toll gate and forcibly took the deceased inside the car and took him to their house. They then assaulted the deceased with a wooden club which is used for the purpose of preparing the Ragiball. They assaulted the deceased on his head, hands and legs, due to which the deceased succumbed to the injuries. Subsequently, the accused persons with an intention to destroy the evidence, on 15.08.2020 took a rented Ambulance and an Innova car along with the accused persons. They took the dead body of the deceased in an ambulance to the hometown of the deceased and after reaching the hometown, C.W.18 who belongs to that place, suspected the nature of death and informed the same. On the basis of the complaint, a case has been registered.