SADIK Vs. STATE BY IMANGALA POLICE STATION

JUDGEMENT

(1.) This petition has been filed by the petitioners- accused Nos.3, 5 and 6 under Section 439 of Cr.P.C. to release them on bail in Crime No.76/2019 (SC No.19/2020) of Imangala Police Station, pending on the file of II Additional District and Sessions Judge, Chitradurga, for the offence punishable under Sections 302 and 201 of IPC.

(2.) I have heard the learned counsel Sri.Gopalakrishnamurthy C. for the petitioners-accused Nos.3, 5 and 6 and the learned High Court Government Pleader Sri.Showri H.R. for the respondent-State.

(3.) The facts of the case are that the complainant was returning from his work on 5.5.2019 at about 2.00 p.m. When he came near the service road, he noticed one dead body near Chitradurga 29th milestone and noticed that it was the orphan dead body. The dead body was found in a plastic bag which was totally tide and closed by wire and a bad smell was oozing from the said bag. He felt that the said dead body might have been thrown about 10 to 15 days back by some miscreants by killing the said person and might have thrown the dead body to escape from the clutches of the law. The body was totally decomposed and the complaint has been registered.