(1.) The petitioner - accused No.13 along with other accused has been charge sheeted for the offences punishable under Ss. 143, 147, 148, 109, 120(B), 302 read with Sec. 149 of IPC.
(2.) The summary of the charge sheet is that, the deceased was in love with the daughter of accused No.1. Since the family members of the accused Nos.1 and 2 rejected the proposal, the deceased and daughter of accused No.1 eloped to Bengaluru and got married there. Subsequently, the family members of accused No.1 had filed a missing complaint in Vijayapura Women Police Station and also a private complaint alleging kidnap. However, in the statement under Sec. 164 of Cr.PC, the daughter of accused No.1 sated that she married the deceased on her own volition.
(3.) On 15/2/2022 at about 9.30 a.m., the defacto complainant received a phone call stating that the brother of deceased Mustakeem was murdered. On seeing the dead body, there were injuries on his body. Hence, the FIR was registered against the accused No.13 and other accused.