SATTEPPA 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 341, 302, 427 of IPC registered in respondent Police Station Crime No. 207/2015.

(2.) Brief facts of the prosecution case as per the complaint averments are that one Smt. Shantawwa wife of Siddagouda Patil, mother of the deceased lodged a complaint before the respondent Police on 21.06.2015 stating that she is residing along with her family members in the house constructed over the lands belonging to her family which are situated at the distance of 2 kms from Birnal village. On 20.06.2015 at 7 p.m. her son Santosh had gone on the motorcycle bearing no. KA-22-X-3551 and on the said night one Yallappa Maruti Patil informed her brother-in-law Shivanagouda Tammanna Patil that the dead body of her son Santosh and the motorcycle were lying on Birnal-Nagaral road near the land of one P.K. Shetty. Immediately she along with her brother in law and her another son Krishna Gowda went to the spot and found the dead body and the motorcycle lying on the road. She noticed certain injuries over the head. On the said complaint firstly case was registered 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 Govt. Pleader for the respondent-State.