SRI. BASAVARAJ @ HUBBAYYA S/O KASHAWWA MYAGADI @ MANG Vs. THE STATE OF KARNATAKA THROUGH BANAHATTI POLICE STATION

JUDGEMENT

(1.) This bail petition has been filed by the petitioner/accused No.23 under section 439 of Cr.P.C., 1973 in respect of Crime No.98/2017 of Banahatti Police Station for the offences punishable under Sections 143, 147, 148, 341, 120(B), 109, 307 and 302 read with Section 149 of IPC.

(2.) Heard the learned counsel for the petitioner and so also learned H.C.G.P. for the State.

(3.) It is stated in the complaint that on 30.09.2017, one Chikkayya while returning from Navalagi towards Bandigani cross near the land of Balkrishna Naik at 8.00 a.m. was attacked and murdered by the accused persons. The said deceased Chikkayya is none other than the son of the accused No.1. It is alleged in the complaint that accused No.1 had illicit relationship with accused No.2. For the said reason, on two occasion, attempts were made to eliminate the deceased Chikkayya by his own father who is arrayed as accused No.1 in the charge sheet. Therefore, brother of the deceased filed a complaint before Banahatti Police. Based on the said complaint, a case came to be registered in Crime No.98/2017. Thereafter investigation was conducted and Investigating Officer laid charge sheet against the accused for the offences stated supra.