SIDDAIAH H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.1 under Sec. 439 of Cr.P.C. seeking regular bail in Dabaspet police Crime No.164/2021 registered for the offences punishable under Ss. 302, 201 and 420 of IPC.

(2.) The brief factual matrix leading to the case are that the father of the deceased by name Rajanna has lodged a complaint alleging that he is residing with his son and daughter- in-law and he is an agriculturist by profession. It is also alleged that he has leased his arecanut land to his co-brother Yogish for an amount of Rs.3,00,000.00 and received advance of Rs.1,60,000.00. According to the complainant, on 29/11/2021 at about 8.30 am, his son deceased Manjunath went to Golarive and collected the amount from his brother-in-law and intimated him that he is proceeding to Bangalore along with accused no.1. But, he did not return and when he was called over phone, he said to have intimated that he was taken by accused no.1 to Bangalore and he will return on the next date. It is alleged that on the next date, he sent a message through his mobile to his son that one Suresh has cheated him. Later on, his mobile was found to be switched off and a missing complaint was lodged. Subsequently, the dead body was traced and the complainant has lodged a complaint against the accused. The petitioner is arrayed as accused no.1 and was apprehended and was remanded to judicial custody. He had moved bail petition before the learned Sessions Judge and the learned Sessions Judge has rejected the bail petition. Hence, he is before this Court.

(3.) Heard the arguments advanced by the learned counsel for the petitioner and learned High Court Government Pleader for respondent-State. Perused the records.