BASAPPA K. M. @ BASAVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the present petition seeking to be enlarged on bail in connection with his detention pursuant to the proceedings in S.C.No.60/2019 for the offences punishable under Sections 450 and 302 of IPC and Sections 3 and 25 of the Indian Arms Act, 1959.

(2.) The case as made out in the complaint is that the complainant who is the brother of deceased had lodged a complaint stating that the petitioner came to the house of mother of deceased with whom the deceased was staying and shot fire and committed murder of the deceased.

(3.) It is further submitted in the complaint that there was a dispute between the deceased and the petitioner, FIR was lodged and investigation is complete and charge sheet has been filed.