CHANNAKESHAV Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction to the concerned Investigation Officer to enlarge him on bail in the event of his arrest in connection with Crime No.135/2016 of Dharwad Sub-Urban Police Station, which was initially registered for an offence punishable under Section 302 of IPC against unknown persons and charge- sheeted against 6 accused persons for offences punishable under Sections 143, 147, 148, 120-B, 302, 201 r/w. Section 149 of IPC.

(2.) I have heard the learned counsel for petitioner and the learned counsel appearing for respondent/CBI and perused the entire material in record.

(3.) The charge-sheet material disclose that on account of a land dispute and previous enmity, accused No.1 conspired with accused Nos.2 to 6 to do away with the life of deceased by name Yogishgouda Goudar and on 15.06.2016 between 7.30 and 7.45 a.m., when the deceased came to 'Uday Gym and Fitness Centre', situated on Sapthapur Road, Dharwad, the accused persons assaulted him indiscriminately with deadly weapons like jambiya, koytha, rod etc. and after committing his murder sped away in motorcycles.