SATHISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Crl.P.No.7540/2022 is filed by petitioner/accused No.3 and Crl.P.No.6429/2022 is filed by petitioner/accused No.4 and under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.20/2022 registered by Nuggehalli Police Station, Hassan District for the offences punishable under Ss. 120B, 302, 149 of IPC, pending on the file of Additional Civil Judge, and JMFC, Channarayapattana, Hassan District in C.C.No.493/2022.

(2.) Heard the arguments of learned counsel for petitioners and learned HCGP respondent-State.

(3.) The case of the prosecution is that on the complaint of the cousin brother of the deceased one Shivaramu who filed complaint to the police on 31/1/2022, alleging that on the same day at about