AJAYKUMAR L C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.3 in SC. No.135/2022 pending before the Court of II Additional District and Sessions Judge, Mandya arising out of crime No.50/2022 by Bindiganavile Police Station, Mandya District registered for the offences punishable under Ss. 364, 302, 201, 120B, 113, 114 read with 34 of the Indian Penal Code, 1860 ('the IPC' for short) is before this Court seeking regular bail.

(2.) Heard the learned counsel appearing for the petitioner and learned HCGP appearing for the respondent.

(3.) Bindiganavile Police, Nagamangala Circle, Mandya District had filed charge sheet against the petitioner and 7 others for the offence punishable under Ss. 364, 302, 201, 120-B, 113, 114 read with Sec. 34 of IPC. In the charge sheet it is alleged that accused no.1 along with accused Nos.7 and 8 involved in illegal quarrying and crushing activities and on the basis of the complaint lodged by one Si.N.R.Mohan, raid was conducted by the Officials of Mining and Geological Department on the illegal quarry of accused no.1 and accused Nos.7 and 8. Thereafter, accused no.1 along with other accused conspired to kill N.R.Mohan and on 15/5/2022, when N.R.Mohan was riding his motor bike bearing Reg.No.KA-09- EQ-2319, accused No.2, 3, 4, 5 and 7 intercepted him and forcibly took him in their car. Thereafter, accused Nos.2 to 4 allegedly killed the aforesaid N.R.Mohan by assaulting him on his neck, chest and other parts of the body with their hands and legs. It is also stated in the charge sheet that as per the direction of the petitioner, the dead body of the deceasedN.R.Mohan was shifted from the spot of incident and buried in a vacant place. Accused No.3 was arrested on 31/5/2022 and his bail application filed before the trial Court in SC.No135/2022 was dismissed. It is under these circumstances, the petitioner is before this Court.