H.M. VENKATESH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned High Court Government Pleader for the respondent-State and perused the material on record.

(2.) Petitioner arraigned as accused No.21 in the Remand Application dtd. 23/1/2024 has preferred this petition under Sec. 438 of Cr.P.C to enlarge him on bail in crime No.279/2023 of Huliyurdurga Police Station, Tumkur, registered for the offence punishable under Sec. 143, 147, 148, 120B, 114, 302 r/w Sec. 149 of IPC.

(3.) FIR is registered against accused Nos.1 to 7 on a complaint lodged by one Venkataramu @ Ooty. It is alleged that on 30/12/2023 at about 7.30 p.m., accused No.1 by name Auto Rama along with his associates, committed the murder of first informant's son by name Suresh by assaulting him with deadly weapons.