JAYANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for respondent - State.

(2.) The petitioner is before this Court seeking to be enlarged on bail in SC.No.55/2020 pending before the V Additional District and Sessions Judge at Hassan arising out of Crime No.109/2019 of Javagal Police Station, Hassan District.

(3.) The case of the prosecution is that a complaint had been lodged on 15.10.2019 alleging that accused No.1, Krishnappa had committed a murder of two persons namely, Manjunath and Gangappa. On 17.10.2019 the said accused No.1, Krishnappa was arrested, his voluntary statement was recorded and he was remanded to judicial custody. Thereafter, upon investigation, a charge sheet has been laid implicating three other persons including the petitioner herein as accused No.3. The petitioner was arrested on 29.12.2019 and remanded to Judicial custody on that day. Ever since which he has been in said judicial custody.