NAVEEN 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 bail in Crime No.27/2018 (Spl.CC.No.464/2018) registered by Cottonpet Police Station, pending on the file of XXXIII Additional District and Sessions Judge and Spl. Judge (NDPS) at Bengaluru (CCH-33) for the offences punishable under Ss. 143, 144, 147, 148, 212, 120(b), 302 read with 149 of Indian Penal Code (for short ' IPC ') and Sec. 20(b) of The Narcotic Drugs and Psychotropic Substances Act, 1985( for short 'NDPS' Act).

(2.) Heard Sri. Chandrappa K.N., learned Counsel for the petitioner and Sri. S. Vishwamurthy, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) The case of the prosecution is that on the complaint of brother of the deceased namely Suresh filed the complaint to the police alleging that his elder brother Kadiresh who was the sitting Councillor at that time was murdered by accused Nos.1 to 4 by using the deadly weapons and caused instant death. After registering the FIR, the police arrested this petitioner and other accused on 12/2/2018 and they have been remanded to judicial custody. Earlier, this petitioner has approached this Court in Crl.P.No.6088/2020 which came to be dismissed as withdrawn on 12/4/2021. Hence, once again, the petitioner is before this Court.