SANTHOSH 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.90/2021 of Ashoknagar Police Station, Bangalore, for the offence punishable under Ss. 143 , 144 , 145 , 146 , 147 , 148 , 302 read with 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 20/4/2021 at about 10.30 p.m., when the complainant was having dinner at his house, his wife's sister Smt. Bhavani called over phone to the younger son of the complainant by name Vijay and informed that somebody have assaulted the deceased Raviverma @ Appu near Muneshwara Temple, Munegowda Garden, Neelasandra, Bangalore. The complainant, his wife Vidya, children Karthik and Vijay went near Muneshwara Temple and noticed that his son Raviverma @ Appu was lying in the pool of blood and somebody had assaulted him brutally on the head and face and murdered him. The police arrived to the spot and public also gathered and when the complainant enquired the public, they revealed that some 7-8 unknown persons aged between 20 to 25 years assaulted the victim with machu and long and murdered him and ran away from the spot. The police based on the information, registered the case, investigated the matter and filed the charge-sheet. C.W.6 to C.W.8 are the eye-witnesses to the incident and during the course of investigation, recovery was made at the instance of the petitioner and the same was sent to the FSL and having found the material, charge-sheet was filed and this petitioner is arraigned as accused No.8.