MUTTAPPA NARAYAN KOTRE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .' for brevity) for granting bail in Crime No.264/2021 registered by the Raibag Police for the offences punishable under Ss. 302 and 201 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for brevity).

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

(3.) The case of the prosecution is that, dead body of the deceased was found by Chikodi Police on 22/9/2021 which is a homicidal death and UDR was registered by them. During the investigation they came to know that the petitioner, who is the none other than the son of the deceased, has committed murder. Therefore, the police registered a case in Crime No.205/2021 on 29/9/2021. The police also arrested accused Nos.2 and 3. During investigation they came to know the alleged offence took place within the jurisdiction of Raibag police, therefore, they transferred the investigation to the Raibag police, who in turn investigated the matter and filed charge sheet against the petitioner. The bail petition of this petitioner came to be rejected. Hence, the petitioner is before this Court.