RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.137/2020 of Gowribidanur Police Station, Chickballapura District, for the offence punishable under Ss. 397 and 302 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that accused Nos.1 and 2 went to the hotel of the deceased and when he refused to give the food, these two petitioners having grudge against him went and brought concrete hollow bricks and committed the murder and accused No.2 was watching if anybody is coming to the hotel and thereafter took the motorcycle belonging to the deceased and hence the offence under Ss. 302 and 397 of IPC are invoked.