SUNIL KUMAR @ SUNIL Vs. STATE

JUDGEMENT

(1.) Petitioners being the accused Nos. 1, 2 and 3 in Crime No.2/2019 of Kavoor Police Station, now pending in S.C.No.105/2019 for offences p/u/ss 120(B), 302, 201 & 212 r/w 34 of IPC are invoking the Bail Jurisdiction of this Court u/s 439 of Cr.P.C ., 1973, having suffered rejection of their claim for regular bail at the hands of learned VI Addl. District & Sessions Judge, D.K., Mangaluru, vide order dated 23.10.2019.

(2.) After service of notice, learned HCGP having represented the respondent - Police, fiercely opposes the bail petition contending that the offence of murder being heinous, is punishable with death or life imprisonment; there are several other cases against all these accused and those cases are again very serious; if petitioners are enlarged on bail, the peace & security in the society would be gravely threatened. So contending, she seeks dismissal of the petition.

(3.) Having heard the Learned counsel for the parties and having perused the petition papers, as also the original records produced by the police, this Court declines to admit the petitioners to bail for the following reasons: