RAGHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 2 under Section 439 of Cr.P.C. seeking his release on bail of the alleged offence punishable under Section 302 of IPC registered in respondent -police station Crime No. 100/2013. However, subsequently, after completion of investigation, charge sheet was filed for the alleged offences under Sections 392, 397, 398, 302, 450 r/w. Section 34 of IPC.

(2.) HEARD the arguments of the learned counsel for the petitioner -accused No. 2 and also the learned Government Pleader appearing for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments has submitted that C.Ws.6 and 7 i.e., the mother and brother of the deceased have identified the gold ornaments and also the petitioner and accused No. 1 in the police station. The recovery of gold ornaments so also clothes from Dhobi at the instance of the petitioner prima facie shows the involvement of the petitioner in the commission of the alleged offences. Hence, petitioner is not entitled to be granted with bail.