RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.2, 3 and 5 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.67/2021 registered by Thyamagondlu Police Station, Nelamangala Circle, Bengaluru for the offences punishable under Ss. 120(B) , 143 , 147 , 148 , 307 , 302 , 504 , 204 , 35 read with Sec. 149 of IPC and Sec. 65 of the Information Technology Act.

(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 on the complaint of one Sathish, the Police registered a case against unknown persons on 4/10/2021 for the above said offences. It is alleged by him that his friend-deceased-Jai Sriram called him to Tumakuru to meet Girish, accordingly, at about 11.00 a.m., he took his mother's motorcycle bearing registration No.KA-41-ES-8894 TVS NTORQ, reached near the apartment of Jai Sriram and both of them left by 1.00 p.m. proceeding to Tumakuru. The complainant was riding the vehicle and Jai Sriram was a pillion rider. When they proceeding on the NH-48 road at about 2.00 p.m., a luggage vehicle came, dashed to his motorcycle and then both of them fell down and while getting up, the luggage vehicle went away. Immediately, 4 to 5 persons came in the black car along with long and machete, assaulted the deceased Jai Sriram and committed murder and after seeing the other vehicles coming near the spot, the assailants went away in their car. Then the deceased was shifted to the hospital where he was declared dead. After registering the case, the Police arrested these petitioners and remanded to judicial custody. Their bail petition came to be rejected by the Sessions judge. Hence, they are before this Court.