S. MITHUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed by the petitioners, who are arrayed as accused Nos. 2 to 4 under Section 439 of Cr.P.C. seeking bail in respect of Crime No.345/2020 registered by the respondent - Police for the offences alleged under Sections 302, 364 r/w 34 of IPC.

(2.) Heard learned Senior counsel for the petitioners and learned HCGP for the respondent-State and perused the material on record.

(3.) The case of the prosecution is that on 01.11.2020, petitioners along with one Sanjith Reddy (A1) kidnapped the deceased Harish and assaulted him and killed him, thereby committing the aforesaid alleged offences. In the complaint/FIR, accused No.1 was alone charged with the offence and it was only during the course of investigation, on the basis of the statement made by accused No.1 that the petitioners were arrayed as accused Nos. 2 to 4 and charged with the said offences.