MADAN L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.4 under Section 439 of the Code of Criminal Procedure (for short, 'the Cr.P.C .') for granting regular bail in Crime No.340/2019 registered by Madanayakanahally Police Station for the offences punishable under Sections 302 and 201 of the Indian Penal Code (for short, 'the IPC ').

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that, on 23-7-2019 on the complaint of one Suresh, the respondent-Police registered a case for the alleged offences stated supra against unknown person as a dead body of the deceased was found near coconut garden. During investigation, the Police arrested the accused persons and have been produced before the Magistrate and in turn, remanded to judicial custody and name of the petitioner is arraigned as accused No.4. He approached the VIII Additional District and Sessions Judge, Bengaluru, in Crl.Misc. No.487 of 2020 for grant of bail, which came to be rejected. Hence, this petition.