DEEKSHITH SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 Cr.P.C. seeking bail to accused No.6 in a case pending on the file of Principal District and Sessions Judge, Udupi, in S.C. No.6/2021.

(2.) I have heard the submission of the learned Senior counsel Sri P.P.Hegde, appearing for petitioner and the learned HCGP Sri K.Krishnakumar, for respondent - State.

(3.) Crime No.39/2020 of Hiriadka Police Station, Udupi, is registered on a complaint lodged by one Divyaraj Shetty S/o Jiyananda Shetty with regard to an incident of assault and murder which took place at about 2.15 p.m. on 24/9/2020, near the entrance of Veerabhadra Temple, situated at Hiriadka Junction, Bommerbettu village, Udupi. Charge sheet is filed against accused Nos.1 to 9 for offences punishable under Sec. 120B, 143, 144, 147 , 148, 341, 427, 504, 506, 324, 307, 302 and 149 IPC.