NAVEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.20/2022 of Nuggehalli Police Station, Hassan, for the offence punishable under Ss. 120-B and 302 read with Sec. 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 accused Nos.1 and 2 were having extra marital relationship between them and the victim was coming in the way of their relationship and hence, in order to eliminate him, supari was given to accused Nos.3 and 4. Accordingly, on 31/1/2022, the accused Nos.3 and 4 implemented the supari entrusted by this petitioner and committed murder of the victim. Hence, case has been registered and the police have investigated the matter and filed the charge-sheet.