YALLAPPA NARASAPPA BALASINA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.3 in Crime No.31/2024 registered by Gurumitkal Police Station, Yadagiri for offences punishable under Ss. 302 and 201 read with Sec. 34 of IPC pending before the Court of the Civil Judge and JMFC (Jn.Dn.), Yadgiri is before this Court under Sec. 439 of Cr.P.C. seeking for regular bail.

(2.) Heard learned counsel for both parties.

(3.) FIR in Crime No.31/2024 was registered by Gurumitkal Police Station, Yadagiri initially against unknown persons for offence punishable under Ss. 302 and 201 of IPC on the basis of the first information dtd. 27/2/2024 received from Shivappa, who is the father of deceased Devappa. The petitioner was arrested during the course of investigation on 13/3/2024. Investigation in the case is completed and the charge sheet has been filed and in the charge sheet the petitioner is arrayed as accused No.3. The bail application filed by the petitioner before the jurisdictional Court in Crl.Misc.No.213/2024 was rejected on 6/5/2024. Therefore the petitioner is before this Court seeking for regular bail.