MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in C.C.No.27169/2021 (Crime No.113/2020) of Annapoorneshwari Nagara Police Station, Bengaluru, for the offence punishable under Ss. 143, 144 , 147, 148, 120B, 302 read with 149 of IPC .

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

(3.) The factual matrix of the case of the prosecution is that on 27/6/2020, the accused persons by forming an unlawful assembly in furtherance of conspiracy to commit the murder due to previous ill-will, have committed the murder of Subramanya, who is the husband of the complainant. At the first instance, the complainant, who is the wife of the victim alleged against this petitioner and in the FIR also his name has been mentioned and while filing the charge-sheet, name of the petitioner was left out on the ground that no materials are found. Thereafter, further investigation is conducted and filed the additional charge-sheet, wherein also name of the petitioner was not found, but while filing the third additional charge-sheet, the name of the petitioner is mentioned and hence the petitioner is before this Court.