HARISH @ HARSHA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.218/2022 filed by accused No.3, Crl.P.No.105/2022 filed by accused No.4 and Crl.P.No.223/2022 filed by accused Nos.6 and 7 under Sec. 439 of Cr.P.C. for granting regular bail in Cr.No.141/2021 registered by the Sathnoor Police, Kanakapura Circle for the offences punishable under Ss. 3, 5 and 6 of Explosive Substances Act, 1908 and Sec. 9(B) of the Explosives Act, 1884 and Ss. 286 and 304 of IPC, pending on the file of Civil Judge and J.M.F.C., Kanakapura, now before the Sessions Court.

(2.) Heard the arguments of the learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that a suo- moto complaint was registered by Sri. Ravi Kumar, Sub Inspector of Police, Sathnoor Police Station on 16/8/2021 alleging that about 3.39 pm, he received the information stating that on the mud road near Maralegavi Mutt, a car is said to have exploded and the person inside the car was dead. Immediately, he went to the spot and noticed that the car was completely damaged, cut into pieces and the dead body also cut into pieces and found near the bush. During the investigation, the Police arrested accused Nos.3 and 4 on 17/8/2021 and accused Nos.6 and 7 on 20/8/2021 and remanded them to judicial custody. The bail petition came to be rejected by this Court on 12/11/2021 and now the petitioners again approached this Court by way of successive bail petition with additional grounds.