JAYANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking regular bail in S.C.No.2021/2022 arising out of Crime No.240/2022, registered by Yelahanka Police Station, for the offence punishable under Ss. 302 read with 34 of IPC .

(2.) Heard the learned counsel for the parties.

(3.) Brief facts leading to the filing of this petition are: on the complaint of Sri.Naveen s/o Puttaiah C., dtd. 17/8/2022, Yelahanka Police have registered F.I.R. in Crime No.240/2022 against unknown persons for offence punishable under Sec. 302 of IPC. In the complaint it is stated that the father of the complainant Puttaiah was staying alone in his house at Yelahanka and on 17/8/2022 at about 7.30 am, complainant received a phone call from one Julious, who is a neighbor informing him that the door of his father's house was not open and he also was not receiving any phone call. Immediately, complainant went to the house and found that the front door was locked from inside, when he saw from the window, he found that his father was lying in the cot. The back door of the house was open and the complainant entered the house from the said door and found that his father was lying dead. Therefore, immediately he lodged complaint. Based on this, Yelahanka Police have registered F.I.R. in Crime No.240/2022. Petitioner was arrested on 18/8/2022 and his bail application filed before the Court of the LXI Additional City Civil Sessions Judge, Bengaluru City in Crl.Misc.No.12465/2022 was dismissed vide order dtd. 12/1/2022. Under these circumstances, petitioner is before this Court.