BHASKAR N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being the accused No.1 in Crime No.108/2019 of Bethamangala Police for the offences punishable u/s. 302 & 201 of IPC , 1860 has presented this petition seeking his enlargement from confinement, his similar claim in Crl.Misc.No.805/2019 having been negatived by the learned III Addl. District & Sessions Judge, Kolar (sitting at KGF) vide Order dated 26.12.2019.

(2.) After service of notice, the respondent-State having entered appearance through its AGA opposes the petition contending that the offence of murder is punishable with death or life imprisonment; there is prima facie material for implicating the petitioner in the offence; the learned Sessions Judge of the Court below having considered all aspects of the matter has rightly rejected the bail petition vide Order dated 26.12.2019; no special circumstances are made out for interference of this Court; releasing such offenders shall affect peace & order in the society apart from posing difficulty in bringing the accused to the trial.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to admit the petitioner to bail for the following reasons: