HOOVEGOWDA. H. P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking to set aside the order dtd. 19/5/2022 made in Crl.Misc.No.559/2022 by the learned V Additional District and Session Judge, Hassan and cancel the bail granted to the 2nd respondent/accused in Crime No.7/2022 of Yeslur Police Station, Sakaleshpura Circle, for the offences punishable under Ss. 397 and 302 of the Indian Penal Code (for short ' IPC '), and direct the respondent-Police to arrest and commit 2nd respondent accused to custody.

(2.) Heard Shri Srikanth Patil K., learned Counsel for the petitioner and Shri H.S. Shankar, learned High Court Government Pleader for 1st respondent -State and Shri Murthy D. Naik, Senior Counsel for Sri. Mahendra G. for 2nd respondent/accused. Perused the materials on record.

(3.) Learned Counsel for the petitioner submits that the informant has lodged the FIR making specific allegation. After investigation, chargesheet is also filed for the offence punishable under Ss. 397 and 304 IPC, which are punishable with death or imprisonment for life. There are sufficient circumstantial evidence to connect the accused to the offences in question and inspite of that, learned Session Judge allowed the petition filed by the accused and released him on bail. Therefore, the order granting bail is to be set aside and bail is to be cancelled.