SYED SAIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(2.) This petition is filed under Section 439 of Cr.P.C. seeking to enlarge the petitioner on bail in connection with Crime No.109/2014 of Devarajeevanahalli Police Station, Bengaluru, for the offences punishable under Sections 143 , 147 , 458 , 506 , 307 , 302 read with Section 149 of IPC.

(3.) The case of the prosecution in brief is that the deceased Syed Jarar was in the habit of picking up frequent quarrel with accused No.7 namely Arshia. She had complained the matter to her brother and other relatives. The accused persons are said to have conspired to eliminate the deceased. Hence, on 15.05.2019 in the early hours i.e., between 3.00 a.m., and 4.30 a.m., at the instigation of accused No.7, accused Nos.1 to 6 trespassed into the house of the deceased armed with deadly weapons and indiscriminately assaulted the deceased with the weapons carried by them and they also threatened the first informant with dire consequences. Initially, on the complaint lodged by the brother-in-law of the deceased namely Shabbir Ahmed (CW1), a case was registered against five accused persons and others. After investigation, charge sheet was filed against accused Nos.1 to 7.