SIDDAPA DODDASADEPPA GUNDYAGOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are ranked as accused 1 to 3 in Crime No. 14 of 2009 facing charge for offences punishable under Sections 363, 302 and 201 read with Section 34 of the Indian Penal Code, 1860, which case after investigation has resulted in filing of the charge-sheet for offences punishable under Sections 143, 147, 148, 364, 302, 201 and 149 of the IPC.

(2.) The petitioners are in judicial custody and seek grant of bail.

(3.) Heard both sides; perused records. It shows that on the complaint of one Gudadappa Yellappa Gadakari, the investigation was taken up, in which he alleged that his son Yallappa was an actor and was regularly visiting Yallapur for drama rehearsal. On 13.12.2008 at about 5 p.m. he had gone to Yallapur for drama rehearsal but did not return even after 11.00 p.m. As the search failed, the complainant, therefore, lodged report regarding missing of Yallapur at Yamakanmaradi Police Station and thereafter the search continued.