ARJU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent - State.

(2.) It is the case of the prosecution that the daughter of accused No.1 was to be married to CW-14 and accused No.1 is said to have opposed the proposal for said marriage and in order to prevent the said marriage, accused No.1 is said to have given supari to kill complainant's brother Rajashekhar, who was instrumental in arranging the said proposal. Accused No.1 in this regard had approached accused No.2, who in turn, had taken the assistance of accused Nos.3 to 5 and said accused Nos.3 to 5 have allegedly committed murder of deceased Rajashekhar on 21.06.2019 by stabbing him on his stomach and other vital parts of the body and also slashed his neck. On the basis of complaint by one Smt. Jayanthi, who is the sister of deceased Rajashekhar, Kengeri Police, Bengaluru City, have registered a case in Crime No.179/2019 against unknown persons for an offence punishable under Section 302 of IPC. During the course of investigation, all the accused persons have been arrested and the petitioner has been arrayed as accused No.4.

(3.) The Police after completion of investigation have filed the charge sheet. The petitioner had filed Criminal Misc.No.6078/2019 before the Court of LXIII Additional City Civil and Sessions Judge (CCH-64) at Bangalore and the same was dismissed on 02.01.2020. Under these circumstances, the petitioner has approached this court in this petition praying to enlarge him on bail in connection with Crime No.179/2019 of the respondent - Police.