HEMARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in S.C.No.282/2022 pending before the Cout of III Addl. District and Sessions Judge, Hassan arising out of Crime No.52/2022 registered by Yeslur Police Station for the offence punishable under Ss. 302 and 201 R/w Sec. 34 of IPC is before this Court seeking regular bail.

(2.) Heard the learned counsel appearing for the parties.

(3.) On the basis of complaint lodged by one Mahesh S/o Krishnappa on 28/7/2022, Yeslur Police had registered FIR in Crime No.52/2022 against the petitioner and his brother Dinesh for the aforesaid offences. In the complaint it is stated that on 23/7/2022, the complainant had lodged a missing complaint in Yeslur Police Station in respect missing of his brother Ananda. On 27/7/2022, the complainant had given a further statement that he had suspicion on the petitioner about his involvement in the missing case of his brother. On 28/7/2022, PSI of Yesaluru Police Station had summoned the accused persons and on interrogation they had revealed that on 20/7/2022, they had assaulted Ananda with a club and had disposed of his dead body in Hemavathi river. The dead body was subsequently recovered from the Hemavathi river at the instance of the accused persons. The investigation in the case is completed and charge sheet has been filed. Regular bail application filed by the petitioner before the Court of III Addl. District & Sessions Judge, Hassan in S.C.No.282/2022 was dismissed on 9/1/2023. It is under these circumstances, the petitioner is before this Court.