SAKIB Vs. STATE BY KENGERI POLICE STATION

JUDGEMENT

(1.) This petition is filed by the petitioner under Section 439 of Code of Criminal Procedure (for short ' Cr.P.C .') for granting of regular bail.

(2.) The petitioner is accused No.5 in Crime No.179/2019 (S.C.No.1729/2019) registered by the respondent-Kengeri Police Station, Bengaluru for the offences punishable under Sections 143 , 147 , 148 , 324 , 120(B) , 302 of Indian Penal Code and also filed charge-sheet after completion of the investigation.

(3.) The case of the prosecution is that on a complaint filed by Jayanthi (sister of the deceased- Rajashekar) on 22.06.2019 the respondent-Police registered the case. It is alleged that accused No.1- Gowramma alias Latha gave supari to accused Nos.2 to 5 for committing murder of Rajashekar, who was the brother of the complainant in order to stop the marriage of her daughter C.W.13-Shristi with C.W.14-Chandrashekar. During the investigation, Police arrested all the accused persons and they have been produced before the Magistrate and remanded to the Judicial custody. They approached the District and Sessions Court for granting of bail, which came to be dismissed on 2.1.2020 in Crl.Misc.No.6078/2019. Hence, petitioner before this Court.