SUNIL @ SUNIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(2.) THE petitioner is arrayed as accused No. 4 in a case for the offences punishable under Sections 302, 201, 396, 397, 94 read with 34 of I.P.C. It transpires that one Manu who is accused No. 1 was known to Tejaswini wife of Ranga -CW1. It is alleged that the accused No. 1 knew that there were valuables in the house of Tejaswini and Ranga and therefore had plotted to commit dacoity. When he knew that Ranga, husband of Tejaswini was away on 30.9.2013, he along with the accused Nos. 2 and 3 came in a taxi bearing registration No. KA -01 -D -7857 driven by the present petitioner and had proceeded to the house of Tejaswini, smothered her and after having killed her, looted the house. It is thereafter that on suspicion that accused No. 1 was taken into custody and the petitioner as well, as being involved in the commission of the crime along with the accused Nos. 1 to 3. The petitioner having approached the Court below in seeking bail, the same has been rejected on the ground that the offence is a serious one and that the complicity of the petitioner along with the other accused is established as the car driven by him was utilised in the commission of the offence and on that basis, the bail application having been rejected, the petitioner is before this Court.

(3.) ACCORDINGLY , the petitioner shall be enlarged on bail subject to the following conditions: -