MAHESH V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.5 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.118/2021 registered by Nelamangala Town Police Station, Bengaluru Rural District, Bengaluru, for the offences punishable under Ss. 143, 147, 148, 504, 302 read with 149 of IPC, now pending on the file of the VI Additional District and Sessions Judge, Bengaluru Rural District in S.C.No.62/2022.

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

(3.) The case of the prosecution is that the brother of the deceased, one Barghav, filed a complaint with the police alleging that on 19/9/2021, accused No.1 called the deceased to T.B. Bus Stand. Accordingly, his brother went there. Behind his brother, the complainant and his friend Yeswanth and Umesh, friend of the deceased also went there. At that time, accused Nos.1 to 5 are said to have committed the murder of his brother. Accused No.1 is said to have stabbed by obtaining the weapon from accused No.2. This petitioner is said to have held the deceased. After committing the offence, all of them fled away from the spot in the motorcycle. The petitioner came to be arrested on 23/9/2021 and he is in judicial custody. The bail petition of the petitioner came to be rejected and hence he is before this Court.