CHARAN RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by accused No.1 under Sec. 439 of the Code of Criminal Procedure for grant of bail in Crime No. 340/2019 registered by the Madanayakanahalli Police, who have filed the charge sheet for the offences punishable under Ss. 302 and 201 of IPC.

(2.) Heard the learned Counsel for the petitioner-accused No.1 and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on 23/7/2019, the complainant one Suresh filed the complaint with the respondent-Police for the alleged aforesaid offences against the unknown person as a dead body of the deceased was found near the coconut garden. During the investigation, the police arrested the petitioner and other accused persons on16.8.2019 and the petitioner-accused No.1 confessed the crime and subsequently, he was taken into custody. His earlier bail petitions have been rejected by this Court as well as by the Magistrate Court. Hence, the petitioner is now before this Court.