VASANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused no.2 under Sec. 439 of Cr.P.C. for granting bail in Crime No.108/2021 (S.C.No.277/2021) registered by Saraswathipuram Police Station, Mysuru city for the offences punishable under Ss. 302 , 201 , 120B read with 34 of IPC on the file of the Additional District and Sessions Judge at Mysuru.

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

(3.) It is the prosecution case that on the missing complaint filed by the Police Sub Inspector, Saraswathipuram a case in Crime No.107/2021 was registered in the same police station for missing of the deceased Umesh @ Bosi. Pruthviraj-accused no.1 was suspected might have committed an offence as Umesh was missing from 25/8/2021. During the investigation, police apprehended accused no.1 and recorded voluntary statement. Where, the accused confessed the crime that there was quarrel between the deceased and accused nos.1 and 2. Therefore a case was registered against the deceased in the same police station in Crime No.56/2021. The deceased was said to be insisting the accused to withdraw the complaint and he was threatening to do away with their life. Therefore, accused nos.1 to 4 conspired to commit the murder and accordingly they said to be committed murder and buried the dead body near a graveyard.