SUDHIR JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner (accused no.1) is seeking to be enlarged on bail in connection with his detention pursuant to proceedings in Crime No.292/2018 for the offences punishable under Sections 143, 147, 148, 364, 302, 120(B), 201 and 396 read with Section 149 of IPC.

(2.) The case of the prosecution is that the complaint came to be filed regarding the missing of Sudarshan Jain. Initially the complaint did not mention specific names.

(3.) The case of the prosecution is that the complaint was lodged on 12.08.2018 stating that the complainant was running cloth shop and deceased Surdarshan Jain was one of his workers. It is stated that Sudarshan Jain had left the shop at about 9.10 p.m. on 11.08.2018 but never reached home. The case of missing of Sudarshan Jain was reported to the police, and FIR was registered. Subsequently, on 17.08.2018, the dead body of Sudarshan Jain was found in the river near Kuloor Village of Mangaluru. Charge sheet came to be filed and the case that is made out in the charge sheet is that there was a dispute with respect to the sale proceeds between the petitioner and deceased who is his brother and this being the motive, the said offence was committed. The investigation is completed and charge sheet has been filed.