MAHESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by appellant - accused No. 2 seeking to set aside the order dtd. 22/12/2022 passed by I Additional District and Sessions Judge, Hassan, in SPl.C. No. 501/2022 whereunder the bail application of appellant - accused No. 2 sought in respect of crime No. 97/2022 of Sakaleshpura Police station for the offence under Ss. 341 and 302 read with Sec. 34 of IPC and Ss. 3(2)(v) of SC ST (Prevention of Atrocities) Act, 1989 came to be rejected.

(2.) Heard learned counsel for the appellant and learned HCGP appearing for respondent No. 1 - State. Respondent No. 2 is served with notice but he has not entered appearance before the Court.

(3.) Case of the prosecution is with regard to the homicidal death of father of respondent No.2. The deceased was working in Coffee Board. On 14/6/2022 the deceased left home as usual in the morning hours for his office. In the afternoon he returned to his village on learning about the death of one Sunil Joseph. After having dinner, at about 11.00 pm, the deceased left home saying that he will sleep near the house of Sunil Joseph. At 06.30 am on 15/6/2022 some villagers told respondent No. 2 that his father was found dead. This resulted in FIR being registered in crime No. 97/2022.