HAMEED SARFAN Vs. STATE

JUDGEMENT

(1.) The petitioners in Cri. P. Nos. 6397 and 6398 of 2009 have sought for bail having been arrested for the offence punishable under Sections 307 and 302 read with Section 34 of the Indian Penal Code, 1860 whereas the petitioner in Cri. P. No. 107 of 2010 has sought for anticipatory bail apprehending arrest for the aforesaid offences.

(2.) The facts relevant for the purpose of these petitions are as under:

(3.) The complainant states that a week earlier to the incident, there was an assault in front of the shop of his brother-in-law and some persons had mistaken that the deceased was also responsible for the incident. In the circumstances, the complainant apprehended that the assailants with an intention to cause the death have caused the assault in the night at about 9.30 p.m. A complaint filed on these facts was registered and the investigation was held. Later on 29-5-2009, at about 3.45 a.m. the deceased Chetan Shetty succumbed to the injuries.