VENKATESHA S/O RANGASHAMIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for the respondent - police.

(2.) Petitioner is accused No.6 in a criminal case bearing Crime No.103/2015 on the file of Madanayakanahally Police Station, Bengaluru District. After concluding investigation charge sheet is filed. The offences alleged against the petitioner and others are punishable under Sections 143, 147, 148, 302, 201, 114, 120(B), 506 read with 149 of IPC. He is in judicial custody since 10.3.2015. Therefore this regular bail application under Section 439 of Cr.P.C. is filed for the first time.

(3.) The case on hand relates to murder of one person by name Manjunatha @ Bhavani on 2.3.2015. It is alleged that accused No.1 had serious dispute and therefore accused Nos.1 to 6 conspired with each other and murdered said Manjunath.