ABHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking bail in Crime No.202/2022 of Hunsur Rural Police Station, registered for the offences punishable under Ss. 302, 201 and 120B read with Sec. 34 of Indian Penal Code (for short ' IPC '). On the basis of the first information lodged by the informant Rajamma.

(2.) Heard Sri Ravi Kumar G.H, learned counsel for the petitioner and Sri Channappa Erappa, learned High Court Government Pleader for the respondent-State. Perused the material on record.

(3.) Learned counsel for the petitioner submits that the petitioner is arrayed as accused No.1 and he has not committed any offence as alleged. He has been falsely implicated in the matter without any basis. It is alleged that the petitioner along with accused No.2 caused the death of the deceased. There is inordinate delay in lodging the first information. There are no eye witnesses to the incident. No post mortem examination was conducted to allege homicidal death of the deceased. None of the witnesses have spoken anything about the petitioner causing the death of the deceased. Investigation is completed and charge sheet is filed. Under such circumstances, detention of the petitioner in custody amounts to pre trial. The petitioner is the permanent resident of the address mentioned in the cause title of the petition and he is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.