SARVESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the third successive appeal of accused No.3 seeking bail in Crime No.39/2017 of Electronic City Police Station which is now pending in Special Case No.114/2017 on the file of the II Addl. District and Sessions & Special Judge, Bengaluru Rural District.

(2.) It is alleged that the appellant along with accused Nos.1, 2 and 4 to 7 due to some illwill conspired to commit murder of Srinivas. It is further alleged that in execution of such conspiracy on 9/2/2017 at 4.45 p.m. near garment factory of Electronic city, the accused stabbed Srinivas with dagger and knife and committed his murder.

(3.) The allegation of stabbing the victim with dagger and knife are against accused No.2 and the present appellant. Earlier two applications of the appellant were rejected on the ground that there are eye witnesses to the incident and that was upheld by this Court in Crl.P.No.5562/2018 and Crl.A. No.45/2022.