DHANANJAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1, 4 and 7 to 9 in S.C.No.255/2023 pending before the Court of II Additional District and Sessions Judge, Hassan District, arising out of Crime No.194/2023 registered by Hassan Rural Police Station, Hassan, for the offences punishable under Ss. 143, 147, 148, 120B, 114, 201, 302 and 149 of IPC, are before this Court under Sec. 439 of Cr.P.C. in these five petitions.

(2.) Heard the learned counsel for the petitioners and the learned Addl. SPP for the respondent - State.

(3.) On the basis of the first information dtd. 9/8/2023 received from Nagegowda S/o late Ramegwoda, FIR in Crime No.194/2023 was registered by Hassan Rural Police Station, Hassan, against unknown persons for the offence punishable under Sec. 302 of IPC. During the course of investigation, accused Nos.4 and 7 to 9 were arrested and remanded to judicial custody. Investigation was completed and charge sheet has been filed as against 17 accused persons. In the charge sheet, accused No.1 is shown as absconding. He was subsequently arrested and remanded to judicial custody on 30/1/2024. Petitioners herein are arraigned as accused Nos.1, 4 and 7 to 9 in the charge sheet. Bail applications filed by the petitioners before the jurisdictional Sessions Court was rejected. Therefore, they are before this Court.