KIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner accused No.3 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.113/2020 (Spl.C.C.No.834/2020) registered by Girinagar Police Station, Bengaluru and charge-sheeted for the offences punishable under Ss. 302 , 364 , 366 , 120B , 201 read with Sec. 34 of IPC, pending on the file of L Additional City Civil and Sessions Judge and Special Children's Court, Bengaluru.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the complainant- Vishwanath.M, who is the land lord of the building at Dwarakanagar, Banashankari 3rd State, Bengaluru has filed a complaint to the Police on 14/7/2020 alleging that on the said night at 10.30 p.m., when he went near the let out building, he heard some loud noise in the tenants house, where accused No.1 was staying as tenant. He immediately went there and saw opening the door where accused Nos.1 to 3 were inside the room and one girl was fallen down in the pool of the blood and it was found that there was knife in the left hand of the deceased. After lodging the complaint, the police arrested this petitioner along with the other accused on 14/7/2020 and it was revealed that accused No.1 was fallen in love with the deceased and he was forcing her to marry, hence, he taken the deceased to the home and accused Nos.2 and 3 were also called and they also compelled her to marry accused No.1. When she refused to marry accused No.1, this petitioner and accused No.2 said to be held the hands of the deceased and accused No.1 tried to tie the mangalsutra and when she denied and refused for the same, accused No.1 said to be stabbed the deceased, caused injuries and thereafter, went away along with the other accused. After filing the charge-sheet, this petitioner approached this Court for granting bail which came to be rejected on 1/8/2022. Once again this petitioner is before this Court on the additional grounds.