JAYARAMAIAH B.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.6461/2022 is filed by petitioner/accused No.1 and Criminal Petition No.6585/2022 is filed by petitioner - accused No.2 under Sec. 439 of Cr.P.C. for granting bail in Cr.No.2/2022 registered by the respondent - Anekal Police Station for the offences punishable under Ss. 302, 109, 120B r/w Sec. 34 of IPC pending on the file of III Addl. District & Sessions Judge, Bengaluru Rural District, Sitting at Anekal, in S.C.No.5045/2022.

(2.) Heard the arguments of learned counsel in both cases and learned HCGP for the respondent - State.

(3.) It is the case of the prosecution that one Padma, who is the employer of the deceased - Rajashekara Reddy lodged a complaint on 5/1/2022 alleging that the deceased was appointed by her to look after the affairs of the landed properties situated at Anekal jurisdiction. It is stated that on the date of the incident, the deceased Rajashekar Reddy left home in the car belonging to the complainant informing her that he will going to meet the advocate to get legal opinion in respect of the sale of property. Thereafter at about 8.13 p.m. one Ayyappa informed that some unknown persons assaulted Rajashekara Reddy inside the car with machete and he is in serious condition. She along with her daughter reached the spot, where police and some persons were gathered and found that Rajashekara Reddy was dead inside the car i.e., on the driver seat itself.