BHARATH H S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.2 under section 439 of Cr.P.C., 1973 to release him on bail for the offence punishable under Sections 120B, 302, 201, 34 of IPC in Crime No.153/2018 of Hassan Rural Police Station, Hassan District.

(2.) I have heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(3.) The gist of the complaint are that on 11.04.2018 at about 9.30 p.m. the son of the complainant deceased Harsha left the house by saying that he is going to his friend's house and will stay there and later he did not return to the house, then the complainant and his other son made a search but they did not find him and thereafter the complainant went to Pension Mohalla Police Station and filed a missing complaint. On the very day, the son of the complainant Srinivas got the information from the police that the body of his brother deceased Harsha was found in an open well situated at Rajarajeshwari Layout near H.K.Hosuru and immediately the complainant and his son Srinivas went there and brought the dead body and there they came to know some miscreants has committed the murder of deceased Harsha. On the basis of the complaint, the case was registered.