IMRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.6 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.140/2022 registered by Doddapete Police Station, Shimoga for the offences punishable under Ss. 143 , 147, 148, 302, 114 read with Sec. 149 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that one Masood Ahammed lodged complaint to the police on 20/3/2022 alleging that there was previous enmity between the petitioner-accused No.6 and his brother and they used to quarrel for petty issues and on 19/3/2022, he received an information from CWs-2 and 3 that his brother was seriously injured and shifted by someone to the hospital. Immediately, he went to the hospital, where his brother was declared as dead. He enquired CWs-2 and 3 and they informed that accused Nos.1 to 5 and 10 to 12 and two juvenile offenders committed the murder of his brother at 10.30 p.m. on 19/3/2022. The case was registered against the accused and the petitioner was arrested by the police and was remanded to the judicial custody and other accused were also arrested. The bail petition of the petitioner came to be rejected and hence, he is before this Court.