DASHAVANTH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - Police.

(2.) The petition is filed under Section 439 of Cr.P.C. seeking to enlarge the petitioner on bail in Cri.No.329/2016 of University Police Station registered for the offences punishable under Sections 302 and 201 of IPC.

(3.) The case came to be registered on 18.09.2016 at 09-30 a.m., on the complaint filed by Mithun s/o Parasuram Chavhan. It is stated in the complaint that, there are four children to the father of the complainant and the complainant being the eldest and others are below 30 years. Rahul aged 26 years, he is a MBA graduate. On 17.09.2016 at 07-00 p.m. he had gone out of the house at Prashant Nagar, Kalaburagi as usual but did not return though it was 10-30 p.m. to the house situated at Prashant Nagar, Kalaburagi and the complainant, his family members thought that he might have gone somewhere and would come back. On 18.09.2016 i.e., on the next day to the complaint at 7-30 a.m. complainant makes telephone to the mobile number of his brother Rahul and the persons who answered from the other telephone stated that the police peoples from University and asked the complainant immediately come to the backside of the Siddhi Priya hotel at Sedam road. The complainant and his brothers along with their father went there and misfortune enough to see Rahul was dead and there was a huge mark of cut injuries on the neck and stab injuries causing huge bleeding.