SATYAPPA Vs. STATE THROUGH WADI POLICE

JUDGEMENT

(1.) THIS petition is filed seeking bail in Crime No. 96/2013 of Wadi Police Station registered on 23.05.2013 for offences under Sections 504 and 302 of IPC.

(2.) IT is the case of the prosecution that on the night of 22.05.2013 the deceased Lachamayya visited the house of one Mudukappa to attend the engagement ceremony. After attending the function at about 1:30 a.m. deceased along with his friends Santosh, Sunkappa and others were proceeding towards katta of Hanuman temple for sleeping. At that time, the petitioner came and abused them by asking as to why they are standing near the katta. It is further the case of the prosecution that at about 3:00 a.m. on 23.05.2013 when they were so sitting in the katta of the temple, petitioner again came and abused him and assaulted the deceased with a plastic pipe on his head and thus caused murder of the deceased Lachamayya.

(3.) SRI S.S. Aspalli, learned H.C.G.P. on the other hand submits that this Court has rejected the bail application of the petitioner on 06.08.2013 in Crl.P. No. 15638/2013 and also in Crl.P. No. 15790/2013 by order dated 22.10.2013. This Court has already considered the bail application on merits after the charge sheet is filed. Hence, the petition may be dismissed.