MAHESH KUMAR R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.6 in Crime No.118/2021 of Nelamangala Town Police Station, Nelamangala Sub-Division, Bengaluru District, for the offence punishable under Ss. 37, 109, 120-B, 143, 147, 148, 201, 302 and 504 read with Sec. 149 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 on 19/9/2021 at around 7.30 p.m., there was a quarrel between this petitioner and also the victim. In respect of the said quarrel, this petitioner had informed his friend i.e., accused No.1 through phone and again, there was a quarrel between the accused No.1 and victim over the phone and hence, all the other accused persons have secured the victim and conspired with each other and committed the murder of the victim.