RAJA @ CAT RAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant - accused No.2 praying to set aside the order dtd. 17/11/2023 passed in Special C.C. No.2877/2022 by the Principal City Civil and Sessions Judge, Bengaluru, whereunder, the bail application of this appellant - accused No.2 sought in respect of Crime No.131/2022 of Gubbi Police Station for the offences punishable under Ss. 109, 120-B, 143, 147, 148, 212, 302, 201 r/w Sec. 149 of the Indian Penal Code, 1860 (for short hereinafter referred to as "IPC"), Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short hereinafter referred to as "SC and ST Act"), and Sec. 3(1)(i)(2)(3)(4) of the Karnataka Control of Organized Crimes Act, 2000 (for short hereinafter referred to as "KCOC Act") came to be rejected.

(2.) Heard learned Senior Counsel for the appellant- accused No.2 and learned High Court Government Pleader for respondent No.1-State. Inspite of service of notice none appears for respondent No.2-complainant and he remained absent and unrepresented.

(3.) The case of the prosecution is that on 15/6/2022, Gubbi Police Station had registered a case in crime No.131/2022 against 5 to 6 unknown persons in connection with murder of one G.C. Narasimha Murthy, based on a complaint lodged by the son of the deceased namely Sri Manoj K.G.N. On completion of the investigation in the case, the Deputy Superintendent of Police of Sira Sub-Division, Sira laid a charge sheet against 16 accused persons for the offences punishable under Ss. 109, 120-B, 143, 147, 148, 212, 302, 201 read with Sec. 149 of IPC, Sec. 3(2)(v) of the SC and ST Act and Sec. (1)(i)(2)(3)(4) of the KCOC Act.