KUMARA V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.6769/2022 is filed by accused No.3 and Criminal Petition No.4765/2022 is filed by accused No.2 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.173/2021 registered by K.R.Sagara P.S. Mandya District, for the offences punishable under Ss. 302, 201 read with Sec. 34 IPC, now pending on the file of III Additional District and Sessions Judge, Mandya, sitting at Srirangapattna.

(2.) Heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the Respondent-State.

(3.) The case of the prosecution is that, on the complaint lodged by the sister of the deceased namely Geetha, police have registered UDR No.40/2021 on 27/2/2021 and after the investigation, they came to know that deceased was died due to homicidal death due to assault by accused No.1 to 3 on 26/2/2021. Therefore, PSI registered a suo-motu case against the petitioners in Crime No.173/2021 and during the investigation, these petitioners/accused 3 and 2 were arrested on 27/10/2021 and they have been remanded to judicial custody and their bail petitions came to be rejected by the Sessions Court. Hence, they are before this Court.