VISHNU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No. 270/2020 registered by Kamakshipalya Police, Viyajanagar, Bengaluru City for the offences punishable under Ss. 302 , 201 , 120B read with Sec. 34 of IPC.

(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 police have registered the case against accused No.1 and his associates for the aforesaid offences based on the complaint dtd. 8/11/2020. During the investigation, the police have arrested the petitioner as well as other accused persons and they are in judicial custody. Based on the co-accused statement, this petitioner has been arrested on 26/11/2021. Thereafter, this petitioner has approached the Trial Court and the Trial Court rejected his bail application hence, the petitioner is before this Court.