MOHAN KUMAR Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.212/2021, now pending before the LVIII Additional City Civil and Sessions Judge, Bangalore in S.C.No.1167/2021 registered by Rajagopal Nagar Police Station, Bengaluru City for the offences punishable under Ss. 341, 302, 504 , 506 read with 34 of IPC .

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

(3.) The case of the prosecution is that on the complaint of wife of the deceased, case came to be registered on 16/6/2021 alleging that herself, her husband and father-in-law were residing in apartment where accused No.1 said to have some altercation with her husband and on 16/6/2021 at 6:30 PM this accused/petitioner came to the house of the complainant and asked the whereabouts of the deceased and uttered word that he will commit murder of her husband. And when he was waiting along with accused No.2, she had telephoned her husband and alerted about the same. When her husband came towards the house in motorcycle, this petitioner obstructed and committed murder by assaulting on the head with a stone along with accused No.2. After registration of the complaint the police arrested the petitioner on 16/6/2021 and his bail petition came to be rejected. Hence, they are before this Court. After registering the case the police have arrested the petitioner on 16/6/2021 and after investigation, charge sheet has been filed. The bail petition of this petitioner came to be rejected by this Court and in the previous occasion, hence he is before this Court with new grounds.