DHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State. Perused the records.

(2.) Respondent-Police have charge-sheeted against the petitioner and others in SC.No.1335/2018 arising out of Crime No.561/2017 of Banaswadi Police Station, Bengaluru for the offence punishable under Sections 394, 302 read with Section 34 of IPC. Said case is presently pending before LX Additional City Civil and Sessions Judge, Bengaluru (CCH-61).

(3.) Brief allegations as could be seen from the charge sheet papers are that, the accused Nos.1 to 3 are known to the deceased-Sanjay. On 07.10.2017, complainant by name Parashurama Rai-owner of the hotel received a phone call from one Sabin stating that the deceased-Sanjay not came back to the room, situated near Church, behind Kammanahalli. Complainant told Mr.Sabin to check in the hotel. Thereafter, complainant and others had been to the hotel by name Delicious Momos and found the dead body of Sanjay with serious injuries by the side of road.