THIMMARAYAPPA ALIAS YADALLI Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 of the Criminal Pro-cedure Code, 1973 requesting for grant of bail having been arrested for the offence punishable under Sections 143, 147, 148, 302 read with Section 149 of the Indian Pe-nal Code, 1860.

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

(3.) The petitioner submits that he is inno-cent and has not committed any crime much less the one alleged against him. He also submits that he is aged about 70 years and in case if he is continued to be in the cus-tody, his health will be deteriorated. Fur-thermore, it is his submission that the ac-cused Sarojamma, Sampangi and Kavitha have been granted bail by this Court, wherein there is an allegation against Sampangi is that he also caused assault on the deceased with iron rod. So, the petitioner submits that he is ready and willing to abide by any conditions that may be imposed by this Court for grant of bail. On these grounds, he has sought for bail.