GAJAPATHIVARMA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 12/6/2025 for the alleged offence punishable under Ss. 194(1) of BNS, 2023, and subsequently under Ss. 61(2), 103(1) of BNS, 2023 r/w 25(1AA), 25(1A) of Arms Act, 1959 in Crime No.222 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner's brother, namely Seenu, was murdered, and a case in this regard was registered in Crime No.118 of 2025. The deceased in the present case, Chakravarthy, was an Advocate and the husband of the defacto complainant. It is alleged that the deceased was shot dead by the accused, as he had attempted to secure bail for the accused who were involved in the murder of the petitioner's brother.

(3.) It is further alleged that the petitioner hatched a criminal conspiracy along with other accused, and in pursuance of the said conspiracy, A1 and A2 attacked the deceased (Advocate) and murdered him by firing gun shots.