(1.) Crl.P.No.4024/2022 is filed by the petitioner/accused No.1 and Crl.P.No.8589/2021 is filed by the petitioner / accused no.5 under Sec. 439 of Cr.P.C. for grant of bail in respect of Crime No.229/2020 registered by the Srirangapattana Police for the offence punishable under Ss. 120-B, 143, 341, 144, 148, 302, 201 r/w 149 of IPC which is now pending on the file of III Addl. District and Sessions Judge, Mandya (sitting at Srirangapattana) in S.C.No.5036/2021.
(2.) Heard the arguments of learned counsel for both the petitioner and learned HCGP for respondent -State.
(3.) The case of the prosecution is that one Narayana S/o of Late Siddaiah, father of the deceased has filed complaint to Police alleging that on 22/10/2020 at 9 a.m. his son Harish brought food to the complainant when he was working in his land and returned home in his bike. Later complainant went to home. But the deceased did not returned to home and his wife said that his son went to Srirangapattana for purchasing some items for festival. At about 9 p.m. one Nandish came to the complainant's house and informed that somebody has killed his son Harish near Pakshidama gate. Immediately, he went to the spot and found that his son was murdered and his car also found near footpath. Hence, complaint was filed against unknown persons. During investigation, the Police arrested the accused no.5 and other accused and after investigation, police also filed charge sheet against all the accused persons. The petitioner/accused no.5 moved the bail petition before this Court in Crl.P.No.5976/2021 which came to be dismissed by this court and once again he has approached this Court in the successive bail petition on another ground.