IRSHAD M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused No.3-petitioner approached this Court, seeking anticipatory bail in connection with Crime No.164/2023 of Davanagere Rural Police Station, for the offences punishable under Ss. 109, 302 r/w 34 of Indian Penal Code (for short ' IPC ').

(2.) Heard Sri.Hareesh Bhandary T., learned counsel for the petitioner and Sri.Rahul Rai.K, learned High Court Government Pleader for the respondent-State.

(3.) It is the case of the prosecution that, on 28/5/2023 at about 1.00 a.m., in the midnight, the accused No.1- Krishnappa, Sub-Inspector of Police, accused No.2- Devaraj, Police Constable and accused No.3-Irshad, jeep driver attached to the Gandhinagar Police Station, Davanagere, stated to have gone to the house of the deceased situated at Kakanooru Village and took the deceased to their custody and killed the deceased - Harish Halli, who is husband of the complainant. Hence, the complainant has lodged a complaint on 28/5/2023 at about 7.00 a.m., before Davanagere Rural Police Station, Davanagere. The said police registered a case in Crime No.164/2023 for the offences punishable under Ss. 109, 302 r/w 34 of IPC .