BIRU KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., praying to enlarge the petitioner on bail in Crime No.57/2023 of Electronic City Police Station, Bengaluru City registered for the offence punishable under Sec. 302 of IPC.

(2.) Heard both the sides and perused material on record.

(3.) Petitioner is accused of committing the murder of complainant's uncle by name Ram Chalitar Sahani. Complaint is lodged against unknown person alleging that the deceased was murdered on 13/3/2023 between 00.15 hours and 3.00 hours. On the very same day, petitioner was arrested and his voluntary statement was recorded. Statements of CWs.12 and 13, who have seen the deceased in the company of accused on the night of 12/3/2023 were also recorded. Further, the blood stained pant and shirt of the petitioner were recovered at his instance. Post mortem report indicates that the death is on account of head injury. Deceased has sustained as many as 10 external injuries.