DINESH AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 302, 392, 201 r/w Section 34 of IPC, registered in respondent - police station in Crime No.132/2016.

(2.) Brief facts of the prosecution case is that on 29.07.2016 at 9.00 a.m. while the complainant was plying his auto rickshaw on Bannerghatta Road, near A.M.C. College, at that time Bannerghatta Police Dinesh came and informed that a dead body similar to his relative Shabari Girish is lying on the road at the compound of Ravi Reddy on Tulip Road. Somebody has killed him on the spot for some reason. He asked the complainant to come and identify the dead body. Accordingly, the complainant along with his friend and relative Balaraj came near Tulip Resort at 9.20 a.m. and saw the dead body of his brother-in-law Shabari Girish. On the basis of the said complaint, firstly FIR came to be registered as against accused Nos.1 and 2.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.2 and also the learned High Court Government Pleader appearing for the respondent-State.