JUDGEMENT
B.A.PATIL,J. -
(1.)The present petition has been filed by the petitioner-accused No. 2 under section 439 of Cr.P.C., 1973 to release him on bail for the offences punishable under Sections 328, 396 of IPC and Sections 3(2)(v) of SC and ST Act in Crime No. 219/2016 of Rajagopal Nagar Police Station, Benglauru (S.C.No. 341/2018 pending on the file of the LXX Additional City Civil and Sessions Judge and Special Judge (CCH-71) at Bengaluru).
(2.)I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.
(3.)Brief facts of the prosecution case are that on 20.01.2016 the deceased Sachin was found in Doddaballapura Railway Station in an unconscious condition, Railway Police immediately shifted him to Doddaballapura Government Hospital for treatment and in that light, the case was also registered in C.Misc.No. 1/2016. After getting the treatment to the deceased Sachin, thereafter he was shifted to Victoria hospital, Bengaluru and the said Sachin was shifted to Srinivasa Hospital for higher treatment, before his death, he left a death note and on 22.02.2016, he died. The further prosecution case indicates that the other accused persons by administering the poison in fanta juice assaulted him and robbed an amount of Rs. 25,000/- kept in his house, as a result of the injury suffered the deceased died. On the basis of death note the case was registered in the above said Crime No. 219/2016.
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