SANTOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1, under section 439 Cr.P.C., seeking bail in Crime No.145/2019 of Bilgi P.S., S.C.No.17/2020, on the file of District and Sessions Court, Bagalkote, registered for the offences punishable under sections 302 , 201 , 120B read with section 34 of IPC.

(2.) The prosecution case is that on the complaint filed by mother of the deceased, the police have registered the case. The allegations are that, on 20.10.2019, afternoon at about 2.30 p.m., her son Pavadeppa left the house, but he did not return in the evening. On enquiry, her relative Shrishail informed that the complainant's son Pavadeppa and accused No.1 Santosh and Manjunath were going towards the river. On enquiry, the said accused did not inform anything. Later, on 23.10.2019 two persons by name Parasappa and Chandru informed that the dead body of her son Pavadeppa is floating in the river. On getting the said information the complainant and others went near the river and the dead body of her son, which was tied along with a stone with a wire was taken out from the river. Accused No.1 Santosh was having intimacy with complainant's daughter, for that reason the complainant's son had warned accused No.1. Therefore in order to take revenge, both accused Nos.1 and 2 have committed murder of Pavadeppa and thrown the dead body in the river to cause disappearance of the evidence.

(3.) On registering the complaint, the police have conducted the investigation and submitted the charge sheet. The accused No.1 was arrested on 24.10.2019. Since then he is in judicial custody. The bail petition filed before the Sessions Court is rejected.