GOVIND SHIVAPUTRAPPA SANGOLLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No. 4 under Section 439 of Cr.P.C. seeking bail in Crime No.05/2020 of Doddawad Police Station registered for the offence punishable under Sections 302 , 120(B) , 109 r/w Section 34 of IPC, 1860.

(2.) The case of the prosecution is that a complaint came to be filed on 19.01.2020 with Doddawad Police Station, Bailhongal that accused No.1 has murdered the Shantavva, her son Vinod and her second husband Shivanand. The investigating officer arrested the petitioner-accused No.4 on the ground that petitioner- accused No.4 allegedly confessed to have conspired and abetted the commission of the alleged offences and have given statement before the Investigating Officer that the petitioner and other accused hatched a plan to murder the deceased victims. As per the report submitted by the Investing Officer petitioner has voluntarily confessed before the Investigating Officer that he and accused Nos.1 to 3 hatched a plan to murder deceased victims and in pursuance to the said plan the accused No.1 Shivappa has given effect to the plan by allegedly murdering the said deceased victims. After investigation, Investigating Officer has filed charge sheet against the accused Nos.1 to 4 for the offence punishable under Sections 120(B) , 109 and 302 read with Section 34 of IPC. The petitioner-accused No.4 approached I Addl. District and Sessions Judge, Belagavi seeking bail in Crl.Misc.No.689/2020 and the same came to be dismissed by order dated 19.06.2020. Therefore, the petitioner-accused No.4 is before this Court seeking bail.

(3.) Heard the learned counsel for the petitioner-accused No.4 and learned HCGP for respondent-State.