MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C., for granting of bail in Cr.No.274/2022 registered by Chitradurga Rural Police Station, charge sheeted for the offences punishable under Ss. 302, 201, 109, 120(B) r/w Sec. 34 of Indian Penal Code pending on the file of I Additional District and Sessions Judge, Chitradurga District in S.C.No.7/2023.

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

(3.) The case of the prosecution is that a complaint was filed by Smt.Chinnamma, mother of the deceased alleging that on 14/6/2022 her son Swamy was found missing and later she came to know through her relative that a dead body was found on 14/6/2022, she went along with her relatives and identified the dead body as that of her son. Subsequently, she stated that the accused Nos.1, 3, 4 and 5 have murdered her son alleging that one month ago the accused was nurturing enmity towards her son. During the investigation the police have arrested this petitioner on 21/6/2022, and was remanded to judicial custody. His bail petition came to be rejected twice by this Court and last bail petition was rejected on 9/1/2023 in Crl.P.No.11557/2022. Once again the petitioner is before this Court seeking for grant of bail.