AMRUTHESH Vs. THE STATE

JUDGEMENT

(1.) THIS petition is filed under Section 439 of Cr.P.C. seeking regular bail in respect of a case registered against the petitioner and others in Cr. No. 161/14 by Banavara Police, Hassan District, for the offences punishable under Sections 120(B), 328, 302, 201 r/w 34 of IPC. Petitioner is accused No. 3 in the said case and has been in judicial custody since 17/8/2014.

(2.) BAIL application filed on his behalf has already been dismissed by the Principal Sessions Judge at Hassan on 5/9/2014 in Crl. Misc. No. 978/14.

(3.) IT is the case of the prosecution that accused Nos. 1 and 2 have murdered their own daughter Kavya by mixing poison in the food and tied a rope around her neck and later on tied to a tree behind their house so as to project as though Kavya herself committed suicide. It is further alleged that this was done in consultation with the present petitioner, accused No. 3, who is the brother of accused No. 1.