GAJENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is successive bail petition filed by the petitioner - accused No.5 under Sec. 439 of Cr.P.C for granting bail in Crime No.67/2021 registered by the Thyamagondlu Police Station, now pending on the file of the VIII Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru in S.C.No.119/2022 for the offence punishable under Ss. 120-B , 143 , 147 , 148 , 504 , 302 , 307 , 204 , 35 and 149 of IPC and Sec. 65 of the Information Technology Act, 2000.

(2.) Heard learned counsel appearing for the petitioner and learned HCGP for the respondent - State.

(3.) The case of the prosecution is that on the complaint of one Sathish, the FIR was registered on 04. 10.2021 by the respondent - Thyamagondlu Police Station, where it was stated by the complainant that himself and the deceased - Jai Sriram were proceeding on a motorcycle, at that time, the Tata Ace Car came and dashed behind the vehicle and due to impact, they fell down. Accused Nos.2 to 5, who came in the said Car, during which, he committed the murder of one Jai Sriram. After registering the FIR, the police arrested the accused - petitioner on 7/10/2021 and his bail petition came to be rejected on 4/2/2022. Once again, this petitioner is before this Court for release him on the bail petition.