JAYANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused No.2 under section 439 of Crimial P.C. 1973 seeking his release on bail in Crime No.184/2017 (S.C. No.1497/2018) of Jnanabharathi Police Station for the offences punishable under Sections 120(B), 143, 147, 148, 302 read with Sec. 149 of IPC.

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

(3.) Brief facts of the case are that the sister of the deceased is the complainant, who stated in her complaint that deceased-Arjun was her brother, he was a rowdy element and there were many criminal cases against him. He had been to jail and he was also moving along with criminals. The further averments shows that on the date of alleged incident, she received a phone call from one Ravi, who is her relative stating that her brother-Arjun was assaulted and murdered, immediately she went to the said spot. In the compliant she has mentioned that out of earlier enmity, Joseph (Accused No.1) and his friends called the deceased over phone and assaulted with deadly weapons and committed his murder. On the basis of the complaint, FIR came to be registered against Joseph/accused No.1 and two others, whose names were not motioned in the FIR, but subsequently, petitioner/Jayanth has been arrayed as accused No.2.