MANCHANAYAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.174/2021 registered by Jayapura Police Station, Mysuru District for the offences punishable under Ss. 302, 120-B read with Sec. 34 of IPC.

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

(3.) The case of the prosecution is that on the complaint filed by one Narayani, brother of the deceased, the Police registered a case against unknown persons for the offence punishable under Sec. 302 of IPC. Subsequently, during the investigation, it was revealed that the deceased said to have married accused No.3- Chandri and she is said to be having illicit relationship with accused No.1. Accused No.4 who is the sister of accused No.3, she is also said to be having illicit relationship with accused No.2-the present petitioner herein. The deceased said to be warned accused No.4 to disconnect the relationship with this petitioner. Therefore, accused Nos.1 to 4 said to have conspired with each other to commit murder of the deceased-Nagaraju. Accordingly, on 6/10/2021/7/10/2021, accused No.4 said to be dropped the deceased in his motorcycle to the place of occurrence where accused Nos.1 and 2 said to be assaulted the deceased with iron rod, caused head injury, committed murder and thrown the dead body. After arresting the petitioner on 9/10/2021, he was remanded to the judicial custody. His bail petition came to be rejected by the Sessions Court. Hence, he is before this Court.