GAVISIDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in S.C.No.217/2023 pending before the Court of LV Additional City Civil and Sessions Judge at Bengaluru City arising out of crime No.167/2022 registered by Rajarajeshwari Nagar Police Station, Bengaluru City for the offences punishable under Ss. 302, 201, 379, 120B read with Sec. 34 of the Indian Penal Code, 1860 ('the IPC ' for short) are before this Court seeking anticipatory bail.

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

(3.) On the complaint of one Sri. Hemanth Kumara, Rajarajeshwari Nagara Police had registered FIR in crime No.167/2022 for the offence punishable under Sec. 302 of the IPC as against the unknown persons. In the complaint it is stated that the complainant's building was leased out to one Sri. Sathisha, who was running a hair cutting saloon and on 18/6/2022 at about 8.30 a.m., Sri. Sathisha was found dead in the premises which was leased to him. The complainant having noticed that the body of Sri. Sathisha had injuries, approached the Police and lodge the complaint, which had resulted in registering FIR in crime No.167/2022 against unknown persons. During the course of the investigation, accused persons were arrested. The petitioner was arrested on 20/2/2023 and his bail application filed before the Trial Court in S.C.No.217/2023 was rejected on 26/5/2023. It is under these circumstances, the petitioner is before this Court.