SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Sec. 439 of Cr.P.C. for granting bail in S.C. No.1540/2019 arising out of Crime No.172/2019 and C.C.No.55917/2019 registered by the Halasur Police Station, pending on the file of XXVI Addl. City Civil and Sessions Judge, Mayohall, CCH-20 at Bengaluru for the offences punishable under Ss. 302, 120- B r/w Sec. 34 of Indian Penal Code (for short ' IPC ') and Sec. 25(1)(B)(b) of Indian Arms Act.

(2.) Heard Sri. M.S.Harinath, learned Counsel for the petitioner and Smt. Rashmi Jadhav, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) The case of the prosecution is that on the complaint of one Velu Santosh, the police have registered a case against accused Nos.1 and 2 and others for the above said offences as these petitioners along, with other accused, said to have committed murder of one Prakash @ Kashi with deadly weapons and done to death. After registering the case, the present petitioner has been arrested by the police on the voluntary statement of the co-accused on 27/6/2019 and he is in judicial custody and his earlier bail petition came to be dismissed as withdrawn. Hence, once again this petitioner is before this Court for enlarging him on regular bail.