RAMASHETTY PAVAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.83/2021 of Chickballapura Town Police Station, Chickballapura, for the offence punishable under Ss. 120B, 302, 114 read with 34 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that accused No.1 is the son of the deceased and accused No.2 is the friend of accused No.1. The motive for committing the murder is in respect of the property. Accused Nos.3 to 5 are engaged by accused No.2 since accused No.1 gave supari to accused No.2. That on 15/10/2021 at 8.30 p.m., accused Nos.2 to 5 were watching near the house of the victim and accused Nos.3 and 4 went inside the house of the victim and committed the murder and immediately accused Nos.3 and 4 were caught hold of by the general public at the spot. The case of the prosecution is that all of them stayed together in a lodge before committing the murder and thereafter, the accused persons were apprehended and case is registered and matter is investigated and charge-sheet is filed.