B.G.CHETHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 and 2 under Section 439 of Cr.P.C., for granting regular bail in Crime No.260/2020 registered by the Kudur Police Station for the offences punishable under Sections 302 and 201 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that petitioner- accused No.2 has filed a missing complaint to the Police on 09.10.2020 stating that his daughter Hemalatha was missing. Pursuant to the complaint, the case in Crime No.259/2020 was registered suspecting CW.1-Puneeth. After lodging of the missing complaint, accused No.2 again went to the Police Station and stated that he suspects that the dead body buried near the agricultural land of Ningamma might be of his daughter. Immediately, the Police visited the spot, exhumed the dead body and registered a case for the offences punishable under Sections 302 and 201 of IPC against unknown persons. During the investigation, the Police arrested the accused persons on 16.10.2020. The accused persons in their voluntary statement have confessed that they have committed the murder. The Police arrested the accused persons and remanded them to the judicial custody. Accused No.2 has earlier approached this Court for grant of bail which came to be rejected twice once at crime stage and the other after filing of the charge-sheet. Now, the petitioners are before this Court on fresh grounds.