RAJASHEKAR @ SHEKAR 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.4 in Crime No.398/2017 of Mahalakshmipuram Police Station, Malleshwaram Sub-Division, Bengaluru City, for the offence punishable under Ss. 143, 144, 302, 148 and 147 read with Sec. 149 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent No.1-State.

(3.) The factual matrix of the case is that this petitioner along with other accused persons, due to prior enmity, committed murder of Andros. The case rests upon circumstantial evidence and recovery is also made at the instance of this petitioner i.e., dragger used to inflict injuries on the chest and his back.