UJJAL CHOWDHURY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.369/2022 registered by Hosakote Police Station, for the offences punishable under Ss. 201 and 302 read with Sec. 34 of IPC, is before this Court under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) On 15/10/2022, one Srinivasa S/o Late Pappanna had lodged the complaint before the Station House Officer, Hosakote Police Station, alleging that in the under construction building, which he was constructing, he had engaged the services of Purushotham for the purpose of plastering of the Wall and the said Purushotham allegedly had engaged the services of one Rajkumar from Bihar and also engaged the services of two other persons who are also from Bihar. On 15/10/2022, the complainant had gone near the under construction building and found that Rajkumar and other persons from Bihar were missing. He thereafter found a dead body was floating inside the water sump of the under construction building. On verification, it was found that the dead body was of Rajkumar who was working in the Site. The complainant suspected the hand of other workers who were from Bihar in the murder of Rajkumar and therefore, he approached the Police and lodged the complaint, which resulted in registering Crime No.369/2022 by Hosakote Police Station, for the offences punishable under Ss. 201 and 302 read with Sec. 34 of IPC. During the course of investigation, the petitioner was arrested on 22/11/2022. Investigation is completed and charge sheet has been filed. The bail application filed by the petitioner before the Principal District and Sessions Judge, Bengaluru Rural District, Bengaluru, under Sec. 439 of Cr.P.C. in Crl.Misc.No.902/2023 was dismissed on 26/5/2023. It is under these circumstances, the petitioner is before this Court.