KHALEEL Vs. STATE BY BYATARAYANAPURA POLICE

JUDGEMENT

(1.) The petitioner has filed this petition under Section 439 of the Criminal Procedure Code, 1973, requesting for grant of bail having been arrested in Crime No. 128 of 2009 registered for the offence punishable under Sections 341, 302, 307 read with Section 34 of the Indian Penal Code, 1860.

(2.) The facts relevant for the purpose of this petition are as under:

(3.) It is the contention of the petitioner that he is innocent and has not committed any offence and that the other 2 accused i.e., accused 2 and 3 have been granted bail and there are similar set of allegations and participation alleged even as against the petitioner. It is also his contention that as the other accused joined in the assault with him were granted the bail and in parity, he is also entitled for the bail as sought for.