DARSHAN.S.JADAV Vs. STATE

JUDGEMENT

(1.) In the present petition petitioner has sought for a bail in Special C.C. No.1331/2019 in Crime No.135/2019 of Magadi Road police Station, Bengaluru for the offences punishable under Sections 143 , 147 , 148 , 302 , 201 r/w 149 of IPC and Sections 3(1)(r), 3(1)(s), 3(2)(v) of SC and ST Act pending on the file of LIV Additional City Civil and Sessions Judge (CCH-55) sitting in Child friendly Court, Bengaluru Urban District.

(2.) The petitioner filed petition under Section 439 of Cr.P.C. before the trial Court and it was dismissed on 10.2.2020. Hence, the present petition.

(3.) Learned counsel for the petitioner submitted that petitioner never participated in the commission of the alleged offences and police have not seized incriminating articles from the possession of the petitioner to demonstrate role of the petitioner. The respondent - police have completed their investigation and filed charge sheet. Hence, the petitioner is not required to the police for any further investigation. Other contents are as usual such as, the petitioner is sole bread earner of the family, he hails from a respectable family having no bad antecedents and he has got permanent abode.