NAGENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.2 is before this court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.67/2022 of Sathanur Police Station, pending in S.C.No.5024/2022 on the file of the learned II Additional District and Sessions Judge, Ramanagara, sitting at Kanakapura, registered for the offences punishable under Sec. 120B, 302, 201 r/w Sec. 34 of the India Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant-Sri.Shekhar M.

(2.) Heard Sri.Yogesh G., learned counsel for the petitioner and Smt.Anitha Girish, learned HCGP for the respondent-State. Perused the materials on record.

(3.) Learned counsel for the petitioner submitted that the petitioner is arrayed as accused No.2. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 2/3/2022 and since then he is in judicial custody. Earlier, the petitioner had approached this court by filing similar petition in Crl.P.No.12501/2022, the same was came to be rejected by this court vide order dtd. 18/1/2023.