LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.80/2015 of RMC Yard Police Station, pending in S.C.No.869/2015 on the file of the LXVI Additional City Civil and Sessions Judge at Bengaluru (CCH-67) registered for the offences punishable under Ss. 143, 147, 148, 307 and 302 read with 149 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant- Sri. Narasimhamurthi.

(2.) Heard Sri. Manjunath M.R., learned Counsel for the petitioner and Sri. K.Rahul Rai, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is arrayed as accused No.1. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 9/11/2022 and since then he is in judicial custody. The charge sheet is filed. Even the trial is under progress. The material witnesses have not supported the case of the prosecution. Under such circumstances, detention of the petitioner in custody would amount to pre-trial punishment. He is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.