RAJASHEKAR Vs. STATE OF KARNATAKA
LAWS(KAR)-2022-6-454
HIGH COURT OF KARNATAKA
Decided on June 22,2022

RAJASHEKAR Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.)This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.167/2021 of Jnanabharathi Police Station, Bengaluru, for the offence punishable under Ss. 120B , 302 , 397 , 201 read with 34 of IPC .
(2.)Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.
(3.)The factual matrix of the case of the prosecution is that accused No.2 was staying in the first floor and accused No.1/petitioner herein used to visit the house of accused No.2. The victim was residing in the ground floor and as usual, the victim's husband went to his work and victim used to make phone call twice in a day to her husband, but on the date of the incident, she did not make any phone call and hence the husband had called her and there was no response from his wife and at around 4.45 p.m., he received a call from his brother that she was murdered and hence he rushed to the spot. At the first instance, case was registered against unknown persons and thereafter during the course of investigation, apprehended this petitioner and accused No.2. Thereafter, recoveries are made and after completion of investigation, charge-sheet is filed.


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