NAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner (Accused No.3) seeking to be enlarged on bail in connection with his detention with respect to the proceedings in Crime No.30/2018 for the offences punishable under Sections 143, 147, 148, 302, 201 and 120B read with Section 149 of IPC.

(2.) The case of the prosecution is that on 05.02.2018, the complaint was lodged stating that the son of the complainant had left the house at about 12 O' clock without informing. It is stated that the complainant was informed that his son was murdered and he was lying on the road in front of Pooja Apartments. It is stated that about 4-5 persons came in Tata Indica Car and had murdered the complainant's son. Complaint was lodged by some unknown persons and FIR was registered, investigation was conducted and charge sheet has been filed.

(3.) Learned counsel for the petitioner states that the petitioner is sought to be implicated on the basis of the statement of co-accused i.e., accused Nos.1, 2, 4, 5 and 7. It is further submitted that the case made out in the charge sheet also rests on the statement of the C.Ws.19 to 21 and states that recording of such statement has not been referred to in the remand applications dated 11.02.2019 and 16.02.2019 which raises a doubt as to the veracity of such statements. It is submitted that there are no criminal antecedents and that charge sheet has been filed and the other accused have been enlarged on bail.