KINDRI UCCHANGEPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking to enlarge the petitioner-accused No.1 on bail in connection with Harapanahalli Police Station Crime No.0140/2019 for the offences punishable under Sections 115, 120B, 448, 302, 201 read with Section 34 of I.P.C.

(2.) The prosecution case is that on the complaint filed by Manjunath s/o Basappa, the police have registered the case. The complaint averments are that, on 13.09.2019 morning at about 10.30 a.m. the credible information was received from shepherds by name Anjinappa s/o Hanumantappa and Umesh s/o Hanumantappa that a dead body was found near Unne Basavanna Temple. On going to the spot, a male person aged about 28 years wrapped in a bed sheet and two gunny bags was found there, but the identity of the said body was not known to the complainant. On registering the case, the police took up the investigation and on the basis of the statement given by the brother of the deceased by name Parashuram, accused No.1 was arrested on 16.09.2019. Since then he is in judicial custody. The bail petition filed before the Sessions Court was rejected.

(3.) Heard the learned counsel for the petitioner-accused No.1 and the learned HCGP for the respondent-State. Perused the charge sheet records.