MAHADEVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners/accused Nos.19 and 20 under Sec. 439 of Cr.P.C. seeking for granting regular bail in Crime No.154/2022 registered by K.R. Pet Town Police Station, Mandya District for the offence punishable under Ss. 143, 147, 148, 302, 120(B), 201 read with 149 of IPC.

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

(3.) The case of the prosecution is that on the complaint of one Preveena Kumara K., the brother of the deceased filed complaint to the police that this petitioner along with other accused persons have committed murder of his brother Arun on 27/6/2022 at 10 a.m. when the deceased went to the temple. After registering the case, the police arrested some of the accused persons and these petitioners are arrested on 19/8/2022, they have been remanded to judicial custody. Bail petition of these petitioners came to be rejected, hence they are before this court