LOKESH @ HAVALI @ LOKI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed on behalf of accused Nos.1 to 4 seeking regular bail in Crime No.119/2019 in respect of which charge sheet is laid against seven accused persons under Sections 302, 201, 363, 114, 120B r/w 34 of IPC and Section 3(2)(Va) of SC/ST (POA) Act.

(2.) Heard learned counsel for petitioners and learned HCGP appearing for respondent-State. Learned HCGP has not filed Statement of Objection, but, has orally opposed the petition. Considered the material on record.

(3.) Initially FIR was registered against accused Nos.1 to 5 on the information furnished by the brother of the deceased alleging that his brother deceased Ravi was in love with the daughter of accused No.4. Their relationship was not acceptable to accused No.4 and his relatives. In the evening of 30.06.2019, accused No.1 took the deceased to enquire about his relationship with the daughter of accused No.4 and thereafter, it is alleged that accused Nos.1 to 5 took the deceased in an auto- rickshaw. His dead body was found under a bridge near Belagumba Village with multiple injuries. The post- mortem report revealed as many as 11 external injuries and as per the medical opinion, death was on account of shock and hemorrhage consequent to multiple injuries sustained.