K.P. KRISHNEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners (accused Nos. 3, 4 and 5) are seeking to be released on bail in the event of their arrest with respect to the proceedings in Crime No.47/2019 for the offences punishable under Section 143, 302 read with Section 149 of the Indian Penal Code.

(2.) It is the case of the prosecution that the deceased Shiva at 3.00 a.m. on 17.02.2019 was banging the door of Raghavendra, resident of Kennalu Village. It is stated that Ananda S/o Swami Gowda, Krishna S/o Papanna, Rajappa S/o. Kotte Rajappa, Prakash and others tied up the deceased to a tree and have assaulted him with sticks causing grievous injuries. It is stated that mestri Padmaraju with whom the deceased was working came to the spot and freed the deceased. It is stated that subsequently, the body of the deceased was found near Hotel Viruprasad. Complaint was lodged. FIR was registered and investigation is in progress.

(3.) The Sessions Judge had rejected the application observing the "seriousness of the offences" and noticing that the other accused persons are absconding.