ARUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused Nos.1 and 2 under Sec. 439 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .', for brevity) seeking bail in Crime No.61/2022 of Savalagi Police Station registered for the offences punishable under Ss. 302 and 201 read with Sec. 34 of The Indian Penal Code (hereinafter referred to as the ' IPC ', for brevity).

(2.) The case of the prosecution is that, one Sri.Hanamanth Balappa Madar, the father of the deceased Chetan has filed a complaint stating that on 12/6/2022 around 11.30 am, the petitioners picked up quarrel with the victim, abused him regarding the victim talking to one girl by name Kajal belonging to the family of the petitioners and assaulted him and thereafter the victim went towards his land and he did not return home. The dead body of the victim was found floating in the river on 14/6/2022 and the petitioners being enraged over the victim taking over the girl in the family, have assaulted and done away with the life of the victim. The said complaint came to be registered in Crime No.61/2022 of Savalagi Police Station for the offence punishable under Ss. 302 and 201 read with Sec. 34 of IPC. The petitioners were arrested on 17/6/2022 and they are in judicial custody. The petitioners filed bail application in Crl.Misc. No.5126/2022 seeking bail and the same came to be rejected by the learned I Additional District and Sessions Judge, Bagalkot, sitting at Jamkhandi by order dtd. 18/7/2022. Therefore, the petitioners are before this Court seeking bail.

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