(1.) Accused No.1 in S.C.No.5024/2022 pending before the Court of II Additional District and Sessions Judge, Kanakapura arising out of Crime No.67/2022 registered by Sathanoor Police Station, Ramanagara for the offences punishable under Ss. 302, 201, 120B 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 the report of Shekar M., head constable of Police Sathanoor Police Station dtd. 2/3/2022, FIR in Crime No.67/2022 was registered by Sathanoor Police Station against the petitioner and another for offences punishable under Ss. 302, 201 read with Sec. 34 of IPC. In his report, Shekar had stated that on 2/3/2022, he received a credible information that about 15-20 days earlier, the accused persons namely Pramodh and Nagendra had brought a friend of theirs from Bengaluru to Kadahalli and they had murdered him in their village and burned his dead body. The informant enquired with the villagers and found out that the accused persons had arrived in the village a few days earlier along with their friend and they had murdered him and burned his dead body. During the course of enquiry in Crime No.67/2022, the petitioner was arrested on 2/3/2022. Investigation in the case is completed and charge sheet has been filed. The petitioner's bail application filed before the Court of II Additional District and Sessions Judge, Ramanagara in Crl.Misc.No.5041/2023 was disposed off on 23/2/2023. It is under these circumstances, the petitioner is before this Court.