KRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under sec. 439 of the Code of Criminal Procedure, 1973, (for short hereinafter referred to as ' Cr.P.C .') seeking to enlarge the petitioner who is arraigned as accused No.3 on regular bail, in Crime No.184/2021 of Basavana Bagewadi Police Station, registered for the offences punishable under Ss. 364 , 120(B), 302, 201 r/w 34 of Indian Penal Code, 1860 (for short hereinafter referred to as ' IPC ') pending on the file of Judicial Magistrate First Class, Basavana Bagewadi.

(2.) A case came to be registered by the complainant who is the father of the deceased - Prabhakar alleging that the deceased Prabhakar was running a taxi. On 24/9/2020, he left the house with taxi, but he did not return to home on that day. The father of Prabhakar tried to contact him but his mobile number was switched of and he could not trace his son and he could not get any information about the whereabouts of his son - Prabhakar. The father of deceased - Prabhakar also enquired with the relatives, but they have not stated anything about his son. Hence, a missing complaint came to be registered in Cr.No.184/2021. It is further the case of the prosecution that on 2/2/2022, the petitioner and other two accused were arrested and gave a confession statement admitting that they have committed the murder of Prabhakar and thrown the dead body of the deceased at Krishna river bridge. The accused are in custody. The bail petition filed in Crl.Misc.No.492/2022 by the petitioner came to be rejected by the learned Sessions Judge vide order dtd. 27/5/2022. Hence, this petition.

(3.) Heard Sri.S.S.Mamadapur, learned counsel for the petitioner and Sri.Gururaj V.Hasilkar, learned HCGP for respondent/State.