LAKSHMANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 439 of Cr.P.C for enlarging him on bail in Crime No.83/2012 of Sulibele Police Station registered in C.C No.750/2013 against the present petitioner for the offences punishable under Ss. 114 , 143 , 147 , 148 , 120(B) , 302 , 506 , 109 r/w Sec. 149 of IPC.

(2.) Heard the learned counsel for petitioner and learned HCGP for State. Perused the records.

(3.) The brief factual matrix leading to the case are that on 25/8/2012 at about 12.00 p.m. the one B.N.Prabhakar lodged a complaint by setting law in motion. It is alleged that his brother Mohan was an agriculturist as well as a real estate agent and on 25/8/2012 at 10.45 a.m he received a phone call from one Vijaya a native of Siddlaghatta village regarding murder of his brother by unknown persons. Immediately he went to the spot and found that his vehicle was turned turtle and the dead body of his brother was in driver seat and his neck was slit. He received information that his brother while moving in his car bearing registration No. KA-37-MD-01 it was hit by a lorry and when it turned turtle, the people gathered there and at that time the persons who were in the lorry came there and slit the neck of deceased and when the villagers were there, they were also threatened. In this regard the complaint came to be lodged.