ARVIND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner-accused no.1 under Section 439 of Cr.P.C. seeking his release on bail of the alleged offences punishable under Section 302, 201 r/w Sec. 34 of IPC registered in respondent Police Station Crime No. 20/2015.

(2.) Brief facts of the prosecution case are that, on 28.01.2015 one Ramesh Gulappa Siddannavar resident of Teradal village lodged complaint before the Sub Inspector of Police, Mudhol alleging that on 28.01.2015 at around 1 p.m. when he was working in the garage received a phone call from Sanju that his brother Balu was lying dead in the field of Girimallappa Satyappa Hanchinal of Shirol village and the Hero Honda CD 100 motorcycle bearing no. KA29-H-4020 was seen besides the dead body and somebody for some reason have committed murder of his brother with deadly weapons by assaulting on his neck, forehead and head. On the basis of the said complaint a case has been registered firstly against some unknown persons and during the course of investigation the present petitioner has been arrayed as accused no.1.

(3.) I have heard arguments of the learned counsel appearing for the petitioner-accused no.1 and also the learned Government Pleader for the respondent-State.