SOMASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.1/2023 registered by Vijayapura Police Station, Bengaluru for offences punishable under Ss. 302 and 201 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 complaint lodged by Anilkumar S/o Late S.Shamanna dtd. 2/1/2023, FIR in Crime No.1/2023 was registered by Vijayapura Police against unknown person for the aforesaid offences. In the complaint, it is alleged that on 2/1/2023 at about 10:00 a.m. when the complainant was walking on Bengaluru - Hyderabad National Highway-44 along with his cow, he saw a dead body of a person in the property belonging to Mallikarjunaiah. He noticed the injuries on the body of the deceased, who was a stranger. On the complaint of Anilkumar, Vijayapura Police had registered FIR in Crime No.1/2023 as against unknown person. During the course of investigation, the petitioner was arrested on 20/1/2023.