RAVIKUMAR M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Pratheep K.C., learned counsel for petitioner and Smt. Sowmya R., learned High Court Government Pleader for respondent - State.

(2.) The petitioner, who is arraigned as accused No.2 in Crime No.135/2022 of the respondent - Police, is before this Court seeking regular bail, for the offences punishable under Ss. 302, 120-B, 201 r/w 34 of the Indian Penal Code (for short "IPC").

(3.) It is the case of the prosecution that, the complainant namely Naveena has lodged a complaint stating that the complainant and his friend Sudeepa were proceeding on their motorcycle from Shanthigrama to Benagatte on 11/10/2022 around 02.45 p.m. When they were crossing the railway bridge, they saw one Bolero Jeep toppled on the railway track. The complainant and his friend assuming that an accident had taken place, got down from the bike and went to the spot and saw that three persons were there in the jeep and sustained minor injuries. In the said jeep, they also noticed one dead body wrapped in a bedsheet. When they questioned about the dead body found in the jeep, the inmates of the jeep did not answer satisfactorily and they were in a confused state. It is further stated in the complaint that the accused persons were known to the complainant as he was visiting the dhaba where the accused persons were working. Having suspected the involvement of the accused persons, the complainant lodged a complaint before the jurisdictional police. The jurisdictional police, based on the complaint, registered a case in Crime No.135/2022 for the offences punishable under Ss. 302, 201 r/w 34 of IPC. After conducting investigation, submitted charge sheet.