VISHNU P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.9 has filed this petition under sec. 439 of Cr.P.C seeking for regular bail in Mangalore South Police Station in crime No.46/2022 registered for the offences punishable under sec. 143 , 147 , 148 , 120B , 109 , 114 , 506 , 212 , 201 , 302 read with sec. 149 of IPC.

(2.) Heard the arguments advanced by the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State. Perused the records.

(3.) The brief factual matrix leading to the case are that, there are two rival groups who are nurturing vengeance against each other and they are involved in number of cases and counter cases against each other. Then, it is the case of the prosecution that, the present petitioner who is arrayed as accused No.9 has conspired with other accused and later on, the petitioner has destroyed the SIM of accused No.2 along with accused No.5. In pursuance of this conspiracy, the deceased was attacked by the accused No.1 to 4 and he was murdered. The petitioner was arrested on 9/5/2022 and he was remanded to Judicial Custody. In the meanwhile, the Investigating Officer investigated the crime and submitted the charge sheet. The petitioner has moved a petition for regular bail before the learned Sessions Judge but learned Sessions Judge has rejected the bail petition which was filed by the petitioner. Hence, the petitioner is before this Court.