CHANDRU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking grant of anticipatory bail in the event of his arrest in Crime No.300/2012 of  Gundlupete Police Station for the offences punishable under Sections 302 and 201 read with Section 34 of IPC on the basis of first information lodged by the informant - Sri Mahadevaiah.

(2.) The brief facts of the case are that the informant was working as Watcher in Social Forest Range, since five years. On 25.08.2012, he found a dead body of unknown person with a rope tied to the neck. He also noticed that the dead body is of a lady and he suspected that she might have been killed by somebody and thrown the dead body to destroy the evidence of commission of the offence. On the basis of this information, FIR came to be registered and investigation was undertaken. It is stated that after due investigation, charge sheet was filed against all the four accused persons including the present petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner is arraigned as accused No.4. He was earlier granted bail subject to the conditions. But he could not appear before the trial Court for various reasons. In the meantime, accused Nos.1 and 2 have died and case against them was abated. The trial against accused No.3 was conducted and he was acquitted. Learned counsel further submitted that there are no material as against the present petitioner who has been arraigned as accused No.4. He is ready and willing to appear before the trial Court and hence, he prayed to allow the petition.