BABU H.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Crl.P.No.8677/2022 is filed by the petitioner accused No.1 and the Crl.P.No.8699/2022 is filed by accused No.2 under Sec. 439 of Cr.P.C for granting bail in S.C.No.80/2022 pending on the file of III Additional District and Sessions Judge, Ramanagara in pursuant to the Crime No.238/2021 registered by the Ramanagara Rural Police Station for the offences punishable under Ss. 327, 302, 323, 325, 364, 427, 342, read with 34 of IPC.

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

(3.) The case of the prosecution is that, on the complaint of one Smt.Madhu P., wife of one deceased Ranjith who filed complaint to the police on 30/10/2021 alleging that her husband along with relative CW1 namely Satish went out in a Brezza Car to attend a function. Thereafter, she came to know that her husband was kidnapped by one Devraj and others, later she herself along with her brothers went there and found her husband was dead. After registering the case, the police arrested the petitioners on 2/11/2021 and were remanded to judicial custody. Their bail petition came to be rejected by Sessions Judge, hence they are before this Court.