AMOL KALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the rejection of their application under Sec. 167(2) of Cr.P.C. for bail, accused Nos.1 to 8, 13 and 14 in Special CC No.872/2018 on the file of Principal City Civil and Sessions Judge, Bengaluru, have preferred the above appeal.

(2.) In connection with the murder of a Journalist by name Gauri Lankesh, Rajarajeshwari Nagar Police registered Crime No.221/2017 for the offences punishable under Sec. 302 of IPC and under Sec. 25 of Arms Act, against unknown accused on the complaint of Kavitha Lankesh, the sister of the deceased.

(3.) In that case, on 29/5/2018 a chargesheet was filed against one Naveen Kumar. On 14/8/2018 the Investigating Officer invoked the provisions of Sec. 3 of the Karnataka Control of Organized Crime Act, 2000 (hereinafter referred to as 'KCOCA' for short) in the FIR. Therefore, the case was transferred to the Special Court.