SHUAIB KHAN Vs. STATE

JUDGEMENT

(1.) Petitioner who is accused No.4 is seeking to be enlarged on bail in connection with his detention pursuant to the proceedings in Crime No. 121/2019 for the offences punishable under Sections 120(B) , 143 , 144 , 147 , 148 , 302 read with Section 149 of IPC.

(2.) The case as made out by the complaint is that on 23.03.2019 the complainant with his friends was standing near H.P. Petrol Bunk and speaking with each other and at that time, he noticed gathering of people at S.S.Engineering Works, where his relative Saleemulla Shariff was working. The complainant went to the spot and noticed that his relative was lying in a pool of blood with injuries all over the body and though the deceased was taken to the hospital, it was declared that he was dead. The complainant, however, stated that C.W.2 who was working in the said establishment informed the complainant that Muneer along with others barged him to the shop and attacked the deceased and fled away.

(3.) Pursuant to the complaint, FIR was registered. Investigation is complete and charge sheet has been filed. The statement of the witnesses including that of C.W.2 who is an employee has been recorded. The petitioner has been arrested and has been in custody from 25.03.2019.