RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.3 in Crime No.157 of 2019 of Dharwad Rural Police Station subsequently registered as C.C.No.3871 of 2019 pending on the file of IV-Additional Senior Civil Judge and JMFC, Dharwad for the offences punishable under Sections 12(B) , 302 and 201 read with Section 34 of IPC and Section 27(3) of ARMS Act, is before this Court seeking to be enlarged on bail, contending that the petitioner has been in judicial custody since 28.09.2019.

(2.) The case of the prosecution is that initially crime No.157 of 2019 had been registered by Dharwad Rural Police against unknown persons for the aforesaid offences, on a written complaint filed by one Joseph Johnson on 25.09.2019, who is stated to be the brother of the deceased - Shyamsundar Devaraj. It is stated in the complaint that:

(3.) On investigation being completed, a charge sheet has been laid, wherein it is stated that