UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Criminal Petition No.102388/2022 is filed by accused No.1 and Criminal Petition No.102683/2022 is filed by accused No.2. Both the petitions are filed under Sec. 439 of The Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for brevity) seeking bail in crime No.7/2022 of Sankeshwar Police Station registered for the offences punishable under Ss. 120(B) , 451 and 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ', for brevity) and Sec. 3 read with Sec. 25(1B) (a) of Indian Arms Act , 1959.

(2.) The case of the prosecution is that, one Shivanand Kempanaik Sangnaik of Savadatti has filed complaint stating that one Smt. Shailaja Niranjan Subedhar is his distinct relative as aunty and she lost her husband 15 years back and she has no children and hence, she is residing alone at Badakundi of Hukkeri taluk.

(3.) Heard the arguments of learned counsel appearing for the petitioners/accused Nos.1, 2 and learned High Court Government Pleader for the respondent/State.