RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and State. State has not filed objections, however, orally opposed granting of relief to the petitioner.

(2.) Prima-facie, it is heard that the investigation is completed and charge sheet is sated to have been filed for the offences punishable under Sections 143, 144 , 147 , 148 , 341 , 302 , 120-B read with Section 149 of IPC.

(3.) Brief prosecution case is that one of the deceased-Sunil Kumar.R has assisted one Sri. Santhosh Kumar to marry sister of accused No.1-Vivek. Arising out of these factual aspect, accused No.1 alleged to have entered into criminal conspiracy to eliminate the deceased and in furtherance of the said conspiracy on 25.08.2019 at about 1:20 a.m., while the deceased was moving in his Honda Activa bearing Reg.No.KA-05 KK- 2021, accused Nos.3 and 6 were stated to have followed the deceased and informed his whereabouts and moves to accused No.1. Thereafter, accused No.1 and co- accused attacked the deceased in front of building No.130, 19th Main Road, II Phase, J.P.Nagar, Bengaluru. Accused Nos.1, 2 and 3 were stated to have assaulted the deceased with knives and accused No.4 assaulted him with a piece of beer bottle and accused No.5 stabbed the deceased with a knife and caused his death.