JUDGEMENT
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(1.)This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting regular bail in Crime
No.12/2022 registered by Vidyanagar Police Station,
Davanagere for the offences punishable under Ss. 302 , 201 of IPC now pending on the file of I Additional District and Sessions Judge, Davanagere in
Crl.Misc.No.502/2022.
(2.)Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for
the respondent-State.
(3.)The case of the prosecution is that the complainant who is the father of the deceased filed a
missing complaint on 19/1/2022 alleging that the accused
said to be a relative and a marriage was fixed with CW.26
who is the daughter of CW.25. On 19/1/2022, the
accused came to the house and took the deceased along
with him for purchasing cloth for the purpose of marriage
at Davanagere. On that day, both of them were not found
and mobile phone of the accused and the deceased were
switched off. Therefore, he filed a missing complaint of
both accused and deceased. Subsequently, the dead body
of his son was traced near the Mahalakshmi Layout,
Kundavadi Road, Davanagere by sustaining injuries. Even
then, the complainant has stated that his son was
committed murder by somebody and still the whereabouts
of Mohammad Ibrahim-this petitioner was not known.
Subsequently, the petitioner said to be arrested by the
Police on 26/1/2022 at Athani, Belagavi District and in the
voluntary statement, the accused confessed the crime as
he said to committed murder as the deceased said to be
having illicit intimacy with CW.26, who is the one whom
the petitioner wants to marry and where they have already
got engaged. Therefore, he committed murder and took
the Hero Honda Motorbike to the Hubli and parked in the
Hubli KSRTC Bus Stand and left to Athani by Bus. After
arresting the petitioner, the Police investigated the matter
and filed the charge-sheet. His bail petition came to be
rejected. Hence, he is before this Court.
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