JUDGEMENT
BUDIHAL R.B., J. -
(1.)This petition is filed by the petitioner/accused No.1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 302 read with Section 34 of IPC, registered in respondent - police station Crime No.46/2016 now pending in S.C.No.1045/2016 on the file of LXVI Addl. City Civil and Sessions Judge at Bengaluru City (CCH-67).
(2.)Brief facts of the prosecution case as per the complaint averments that complainant is eking his livelihood by running autorikshaw. Parents of the complainant have seven male children and one female child. The last younger brother of the complainant by name Saleem was aged about 26 years, he got married and residing separately at Siddapura and doing coolie work. On 26.03.2016 at about 4.00a.m. the Police informed the complainant that in front of Kuridoddi, Kumbaragundi the younger brother of the complainant has been murdered. Immediately, the complainant went to the said place and found his younger brother was died. It is further alleged that, about several days back there was financial transaction between Saleem and Prabhu and Abdul Kareem, who are residents of Kumbaragundi Layout and said Prabhu and Adbul Kareem stopped in payment of money. On 25.03.2016 at about 10.00p.m. the younger brother of the complainant by name Saleem was near the house and requested for financial help and stated that said Prabhu and Kareem availed loan and stated would get the amount and went to see and when the younger brother of the complainant demanded to pay the amount, there was quarrel and said Prabhu and Abdul Kareem committed murder of the younger brother of the complainant. On the basis of the said complaint, case came to be registered for the said offences.
(3.)Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.
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