HARSHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner- accused No.6 under Sec. 439 of Cr.P.C., seeking regular bail in Crime No.67/2021 registered by Thyamagondlu Police Station, Bangalore Rural, for the offences punishable under Ss. 120B , 143 , 147 , 148 , 504 , 302 , 307 , 204 , 35 and 149 of IPC and Sec. 65 of Information Technology Act, 2000.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of prosecution is that on the complaint of one Sathish, the police registered case on 4/10/2021, wherein the complainant has alleged that himself and the deceased Jai Sriram, were proceeding on motorcycle and the complainant was sitting as pillion rider. When they were moving on Tumkur road, the accused petitioner came in a goods vehicle and dashed to the motor cycle of the deceased. When they fell down, the other accused came in a car and committed murder of the deceased. The police arrested the petitioner and his bail petition was rejected by this Court in criminal petition 664/2022 dtd. 4/2/2022. Hence, the petitioner is before this Court by way of successive bail petition.