RAVI KUMAR @ RAVI @ TANGOO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner - Accused No.1 under Section 439 of the Cr.P.C. seeking his release on bail in respect of the alleged offences punishable under Sections 143 , 147 , 148 , 120B , 114 , 302 read with Section 149 of IPC and also under Section 3(2)(5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, registered in the respondent - Police Station Crime No.422/2016.

(2.) Brief facts of the prosecution case as per the complaint averments made by the brother of the deceased by name Mohankumar is that, there was an old enmity between Accused No.15 and the deceased Harish, regarding finance business. It is averred that the deceased was in the habit of troubling the accused persons. On 14.08.2016 at 8.00 p.m., the deceased had made his last call to the complainant and thereafter the calls were not responded. On the next day, the police had informed the complainant over his brother's mobile phone that his brother Harish was murdered. Immediately thereafter, the complainant had rushed to the spot and found that his brother was murdered by unknown persons and, suspecting the involvement of the present accused, lodged a complaint before the jurisdictional police. On the basis of the said information, an FIR came to be registered against six persons as named in the FIR and later on, the present petitioner has been arrayed and arrested as Accused No.1.

(3.) Heard the arguments of the learned Senior Counsel Shri C.H. Jadhav appearing for learned counsel for the petitioner on record. Learned Senior Counsel made a submission that even according to the prosecution case, there are no eye-witnesses to the incident and the case of the prosecution rests on circumstantial evidence. Referring to the complaint averments, learned Senior Counsel made a submission that the name of the present petitioner is not at all mentioned in the complaint, so also in the FIR. His contention is that only the name of one Kumar @ Tangoo is mentioned. But it is the submission of the learned Senior Counsel that the name of the present petitioner is Ravi Kumar. Therefore, only on the basis of the name mentioned as Kumar, it cannot be inferred that it is the present petitioner who is referred to in the complaint. Learned Senior Counsel further submitted that though as per the case of the prosecution 15 accused persons are involved in this incident and there are serious allegations even against Accused No.15 one Jagadish @ Jaggu, but Accused Nos.5 to 15 have already been granted bail by an order of this court. So also by the order of the learned Sessions Judge. He also made a submission that now the investigation is completed, charge-sheet is also filed and hence by imposing reasonable conditions, the petitioner - Accused No.1 may be enlarged on bail. It is his further submission that the present petitioner is in custody since one year when all other accused persons have already been granted bail. Hence, he submits that the petitioner may also be extended the benefit of bail.