(1.) In this petition filed under Section 439 of Cr.P.C., the petitioner has sought for an order to enlarge him on bail in CC. No. 4585/12 on the file of Chief Judicial Magistrate, Bangalore Rural District, Bangalore registered for the offences punishable under Sections 143, 144, 147, 148, 120-B, 302 and 201 read with Section 149 of IPC has sought for an order to enlarge him on bail. According to the case of the prosecution, at about 6.00 p.m. on 11.5.2012 while the police staff attached to Electronic City Police Station were on patrolling duty they received an information about an unknown dead body of a male lying in Raja Kaluve near Vittasandra village. Immediately, the police party went there, saw the dead body of a male lying in a highly decomposed state and immediately one Ravi, Police Constable lodged a report based on which case in UDR No. 20/12 under Section 174(c) of Cr.P.C. came to be registered. During investigation, the inquest was held over the dead body and later it was subjected to post mortem examination. The Doctor who conducted post mortem examination after noticing several injuries over the dead body, submitted the report on 14.5.2012 to the effect that the death was due to multiple chop injuries sustained. On receipt of report, the UDR case registered earlier was converted into a Crime case in No. 147/12 for the offences punishable under Sections 302 and 201 of IPC against unknown persons. During investigation, it appears on 6.6.2012, one Azam Pasha-CW6, on the basis of the photographs of the dead body and also clothes found on the dead body, identified the deceased as his elder brother Babu. In the meanwhile, this petitioner along with other four persons reported to have surrendered voluntarily before the jurisdictional Magistrate on 28.11.2012 in connection with this case and thereafter they were given to police custody. According to the prosecution, at the instance of this petitioner, car said to have been used in the commission of the offence has been recovered. The investigation revealed that the accused persons hatched a conspiracy to do away with the life of the deceased and in furtherance of the conspiracy, accused No. 1 went to the house of the deceased in the evening of 9.5.2012, took him from there and ultimately he was done to death by assaulting with dangerous weapons and thereafter the dead body was thrown into Raja Kaluve. Thereafter on completion of investigation, charge sheet came to be filed. The application filed by the petitioner before the learned Sessions Judge for grant of bail came to be rejected. Therefore, he is before this Court.
(2.) The petition is opposed by the respondent -State.
(3.) I have heard both sides. Perused the records made available.