(1.) Accused No.3 in crime No.141/2022 registered by Melukote Police Station, Mandya for offences punishable under Ss. 143, 302 and 149 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 parties.
(3.) On the basis of the complaint lodged by Swamy L.C., dtd. 29/9/2022 FIR in crime No.141/2022 was registered by Melukote Police against five accused persons, who are named in the complaint. Petitioner is arraigned as accused No.3 in the FIR. As per the complaint averments, complainant is the father of Dhananjaya, who had some ill-will with Rohitha son of Rangaswamy. Rohitha allegedly had threatened complainant's son with dire consequences to his life. Complainant's son Dhananjaya was accused in a criminal case where he had allegedly assaulted Rohitha's uncle's son. In this regard Rohitha had a ill-will against complainant's son Dhananjaya. On 29/9/2022 at about 10.30a.m. after the complainant had returned home from his shop, his brother Kenchegowda informed him that near Sarovara hotel in their village, the accused persons had fought with Dhananjaya and had assaulted him with deadly weapons. Immediately complainant went near Sarovara hotel and he was informed that his son was taken to hospital at Pandavapura. When the complainant reached the hospital at Pandavapura, he found the dead body of his son. Thereafter, he had approached the Police and lodged the complaint. During the course of investigation accused No.3 was arrested on 11/10/2022. Investigation in the case is complete and the charge sheet has been filed. Bail application filed by the petitioner before the Court III Additional District and Sessions Judge, Mandya, sitting at Srirangapatna was dismissed and therefore, the petitioner is before this Court.