BATTULA MADHAVARAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 439 of the Cr.PC praying to grant bail in Crime No.311 of 2024 of Ramamurthy Nagar Police Station pending in SC No.1447/2024 on the file of the learned 57th Additional City Civil Sessions Judge, Mayo Hall Unit, Bengaluru, (CCH-58) registered for the offences punishable under Ss. 302, 201 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned Additional State Public Prosecutor for the respondent/State.

(3.) The learned counsel for the petitioner would contend that, there are no eye witnesses to the incident, and the case of the prosecution is based on circumstantial evidence. The corpus has not been recovered. The case of the prosecution is based on last seen theory of petitioner and the deceased together in his house, and recovery of blood stains in his house, and recovery of weapon used. The petitioner is in custody since 4/6/2024, and as the charge sheet is filed, he is not required for custodial interrogation. There are forty four witnesses in the charge sheet, and trial will take some considerable time to be completed. The petitioner is ready to abide by terms and conditions to be imposed by this Court. There are no criminal antecedents of the petitioner. With this, he prayed to allow the petition.