RAGHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused Nos.4, 7 and 6 are before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No. 65/2021 of Shankarnarayana Police Station pending in the Court of 1st Addl.Civil Judge (Jr.Dn.) & JMFC, Kundapura, Udupi District, registered for the offences punishable under Sec. 302, 109, 506 read with 34 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant - Jyothi.

(2.) Heard Sri P.P. Hegde, learned senior advocate in Crl.P.No.10998/2012 and learned counsel Sri. Venkatesh Somareddi, Advocate for the petitioner in Crl.P.Nos.10925/2022 and 11379/2022 and Sri. H.S.Shankar, learned High Court Government Pleader for the respondent - State. Perused the materials on record.

(3.) Learned senior advocate appearing in Crl.P.No.10998/2022 submitted that the petitioner is arrayed as accused No.7. In Crl.P.No.10925/2022, the petitioner is arrayed as accused No.4 and in Crl.P.No.11379/2022, the petitioner is arrayed as accused No.6. They are innocent and have not committed any offences as alleged. They are falsely implicated in the matter without any basis. Accused Nos. 4, 6 and 7 were apprehended on 26/7/2022, 7/6/2021 and 27/9/2022 respectively and since then they are in judicial custody.