RAMACHANDRA @ RAMU. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.5 under section 438 of Cr.P.C., 1973 to grant anticipatory bail for the offences punishable under Sections 120(B), 143, 114, 302, 396 and 201 read with 149 of IPC in Crime No.148/2017 of Jayanagar Police Station, Bengaluru.

(2.) I have heard the learned counsel for the petitioner and Sri.Dinesh Kumar K.Rao, learned Special Public Prosecutor for respondent - State.

(3.) The brief facts of the case are that on 28.12.2016, the accused Nos.1 to 6 had invested money with the deceased relying on his assurance that their investment will be doubled. Since the deceased did not return their investment or the return what he had promised, they conspired and decided to finish the deceased and to take away his life. On the night of 09.05.2017, accused No.1 attempted to strangulate the deceased and accused Nos. 2 to 5 held him tightly and assaulted him with weapons. Thereafter, the complainant with the help of the owner found that his brother was murdered and later he informed the said fact to jurisdictional police. Based on this information, a case has been registered.