RANI S. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Petition is filed under Sec. 439 of Cr.P.C. by accused No.2, to enlarge her on bail in Crime No.165/2022 of Huliyar Police Station registered for the offence punishable under Sec. 120B, 302, 201 read with Sec. 34 of IPC.

(2.) Heard the submission of the learned counsel for petitioner and the learned High Court Government Pleader for respondent-State and perused the material on record.

(3.) The charge sheet allegations are that accused Nos. 1 to 3 had ill-will against the deceased, a woman police constable(WPC) working at Huliyar Police station. Hence, conspired with each other to commit her murder and at the instigation of accused No.2 i.e., the petitioner herein, accused Nos. 1 and 3 took the deceased in the car belonging to accused No.3 bearing registration No.KA06- D-7603, on 13/9/2022 at about 08:30 pm and while they were proceeding towards Arasikere, accused No.3 sprayed moov spray on the face of deceased and accused No.1 put plaster to her mouth and stabbed her with knife on her neck, chest, back etc. After committing the murder, they tied the dead body with a rope and dumped it in a bush by the side of the road near Mylanahalli village.