DEEPAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in S.C.No.217/2022 pending on the file of LX Addl. City Civil and Sessions Judge, Bengaluru, arising out of Crime No.124/2021 registered by Bommanahalli Police Station, Bengaluru for the offences punishable under Ss. 302 read with Sec. 34 of Indian Penal Code (for short hereinafter referred to as 'IPC'), is before this Court under Sec. 439 of Cr.P.C. seeking regular bail.

(2.) Learned counsel for the petitioner has submitted that the petitioner is in custody from 16/9/2021. The case of the prosecution is based on the circumstantial evidence. All the three accused persons are in custody. The trial of the case is yet to commence and accordingly, he prays to allow the petition.

(3.) Per contra, learned HCGP submits that the bail application of accused No.2 has been rejected by the Co-ordinate Bench of this Court. Accused No.1 hails from State of West Bengal. There are only 29 charge sheet witnesses to be examined in the case. If six months time is granted, the trial could be completed before the Trial Court and main case itself can be disposed of.