SAGAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the petitioner-accused No.16 under Section 439 of Cr.P.C. to release him on bail in Crime No.54/2020 of Subramanyapura Police Station for the offences punishable under Sections 143, 144, 147, 148, 120B, 109, 201, 304, 302, 35 r/w 149 of IPC and Section 25(1B)(B) and 27 of the Arms Act, (pending on the file of II Additional Chief Metropolitan Magistrate, Bengaluru).

(2.) I have heard the learned counsel Sri.Harish Prabhu S. for the petitioner-accused virtually and the learned High Court Government Pleader Sri.Mahesh Shetty for the respondent-State.

(3.) The case of the prosecution in brief is that, there was ill-will between deceased Mukund and accused No.1 Rajat since two years for silly reason. They attempted 3-4 times to finish off the deceased. All the accused persons conspired and called the deceased near the tank and assaulted with deadly weapons and thereby committed the murder. On the basis of the complaint a case has been registered.