SUDHIR ANGUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Section 439 Cr.P.C. is filed by accused No.1 for grant of bail in Crime No.219/2020 registered in RT Nagar Police Station, Bengaluru.

(2.) Heard Shri. B.V.Acharya, learned Senior Advocate for the petitioner and Shri. V.M.Sheelavant, learned State Public Prosecutor for the respondent State.

(3.) Prosecution's case in substance is, petitioner and Madhukar are brothers. They had differences of opinion with regard to management of Alliance University. Deceased Ayyappa Dore ('Ayyappa' for short) was helping petitioner's brother Madhukar Angur in all respects in litigations between petitioner and Madhukar Angur. Therefore petitioner has got him eliminated by paying supari of Rs.1.5 Lakhs to accused No.2. Accused No. 2 to 6 assaulted Ayyappa with lethal weapons in the night intervening 15 t h and 16 t h of October 2019 at a Maidan near Ayyappa's house and killed him.