VINOD Vs. STATE

JUDGEMENT

(1.) These two criminal petitions arise out of S.C.No.224/2023 pending before the IV Additional City Civil and Sessions Judge, Mayohall Unit, Bengaluru (CCH- 21), registered for offences punishable under Ss. 302, 120-B read with 34 of IPC, and therefore, they are taken up together and disposed of by this common order.

(2.) Crl.P.No.3629/2023 is filed by accused No.3 and Crl.P.No.3046/2023 is filed by accused Nos.1, 2 and 4.

(3.) On the basis of the complaint lodged by one Sri.Manikantan Suman S/o Mohan dtd. 14/10/2022, Station House Officer of K.R.Puram Police had registered F.I.R. in Crime No.439/2022 for offences punishable under Ss. 302 and 201 against unknown persons. In the complaint it is averred that complainant was working in a company known as Ramco at Indiranagar in Bengaluru. On 14/10/2022 at about 7.30 am when the complainant was at home one Sainur who was working as drilling machine operator in his company, telephoned him and informed that one Shivam Rajaput who was working as water tank driver in their company was murdered on the night of 13/10/2022 by some unknown persons by assaulting him with sharp weapon. Immediately, complainant gave information to the higher officer of his Company regarding murder of Shivam Rajaput and he went to the spot and then found dead body of Shivam Rajaput. Thereafter, he lodged complaint before the K.R.Puram Police, which had resulted in registering F.I.R. in Crime No.439/2022 as against unknown persons. During the course of investigation, petitioners have been arrested and Police after completion of investigation have filed charge sheet against the petitioners for the aforesaid offences. Case is committed and now pending before the IV Additional City Civil and Sessions Judge, Mayohall Unit, Bengaluru (CCH-21), in S.C.No.224/2023. The bail application filed by the petitioners before the trial Court in S.C.No.224/2023 was rejected on 18/3/2023. It is under these circumstances, petitioners are before this Court.