SHASHIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.9 in respect of Crime No.262/2021 (C.C.No.7831/2022) registered by Electronic City Police Station, Bengaluru City, for the offences punishable under Ss. 120B, 143, 144, 147, 148, 150, 341, 427, 307, 302 read with 149 of IPC and Ss. 4 & 25(1B)(b) of Indian Arms Act, 1959.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that there was an ill-will between the deceased and accused No.1 since accused No.1 married the deceased daughter and thereafter took the daughter of the deceased from the house of the deceased. He was staying along with accused No.10 till the date of committing the murder of the victim. It is also the case of the accused that accused No.1 conspired with accused Nos.2 to 9 in order to commit the murder and they were having grudge against the victim and also with an intention to knock off the property of the victim committed the murder. The specific allegation against this petitioner in the charge-sheet is that this petitioner was also a part of an unlawful assembly and this petitioner and accused No.6 both of them preventing the public not to come to the spot by holding a bat and the club and the same were seized at the first instance of this petitioner. All of them conspired with each other and intimated their conspiracy by committing the murder of the victim. Hence, invoked the offences punishable under Ss. 120B, 143, 144, 147, 148 , 150, 341, 427, 307, 302 read with Sec. 149 of IPC and Ss. 4, 25(1B), (b) of Indian Arms Act, 1959.