GANGARAJU Vs. STATE

JUDGEMENT

(1.) This is a petition filed by accused No. 1 under Section 439 Cr.P.C. seeking bail in crime No. 312/2018 of Electronic City Police Station, Bengaluru pending in S.C. No. 59/2019 on the file of IX Additional District and Sessions Court, Bengaluru Rural District, for the offences punishable under Section 302 read with Section 34 of IPC.

(2.) Brief facts of the case are that petitioner (A1) and his wife (C.W.20) have been residing together. The deceased one K. Chakradhar and the wife of the petitioner (A1) were colleagues working in HP Company in Electronic city and he developed intimacy with the wife (C.W.20) of the petitioner (A1). This had come to the knowledge of the petitioner (A1) and therefore he has decided to do away with the life of the deceased. In this context it is alleged that on 23.10.2018 at about 09.00 pm when C.W.20 and the deceased were moving together, they were followed by the petitioner (A1) in his car bearing No. KA-51-AB-6063. When the deceased and C.W.20 had reached near the house situated at Chikka Thogur and they opened the door, at that time petitioner (A1) came there and caught hold of the deceased and assaulted him mercilessly with lock of the door which was just opened and removed by C.W.20 and thereafter he took the deceased in a car to his house and there also he assaulted the deceased with a club on various parts of the body and thereafter he had also assaulted C.W.20. Further it is alleged that he took the deceased Chakradhar near Pragathi Nagar and asked him to get down from the car and then also petitioner (A1) assaulted him severely with a stone on various parts of his body as a result of which he succumbed to the injuries later.

(3.) Petitioner (A1) who was arrested on 30.10.2018 had approached this Court on earlier occasion in Crl.P. No. 3470/2019 seeking bail which came to be dismissed by order dated 15.10.2019. In the said order this Court had directed to expedite the trial and dispose of the case as expeditiously as possible. The petitioner (A1) has now filed the present petition on the ground that the trial is prolonged and it is unlikely to end in the near future.