LINGAPPA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.2 in S.C.No.10004/2020 pending before the Court of V Addl. District and Sessions Judge, Tumakuru, sitting at Tiptur, arising out of Crime No.162/2019 registered by Turuvekere Police Station, Tumakuru District, for the offences punishable under Ss. 302, 201, 120B read with 34 of IPC, is before this Court under Sec. 439 of Cr.PC, seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) FIR in Crime No.162/2019 was registered by Turuvekere Police Station, Tumakuru District, initially for the offences punishable under Ss. 201, 302 read with 34 IPC, against Kumara and the petitioner herein based on the first information dtd. 5/10/2019 received from Prakruthi - daughter of deceased Rajumathi Sharma. During the course of investigation, petitioner herein was arrested on 8/10/2019. After completing investigation, charge sheet has been filed against three persons. Petitioner is arrayed as accused no.2 in the charge sheet. His bail application filed before the jurisdictional Sessions Court was rejected, and therefore, he had approached this Court in Crl.P.No.2329/2024, which was dismissed on 7/6/2024 for non-prosecution. It is under these circumstances, he is before this Court in this successive bail petition.