HARISHA B.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C, seeking regular bail of petitioner/accused No.1 in Crime No.169/2019 of Turuvekere Police Station registered for the offences punishable under Sections 201 and 302 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case of the prosecution is that these two accused persons along with juvenile offender took the victim in the Car and committed the murder for wrongful gain and thereafter to screen away the incriminating material burnt the body by pouring the petrol and setting the fire. The police found the dead body on 14.10.2019 and subjected the same for post mortem. Body was handed over to the relatives of the deceased and the same was cremated and thereafter investigation was conducted and filed the charge sheet.