KUPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE facts reveal that on 25.9.2010 at about 8.00 p.m., the accused shared a common intention to commit the murder of Shekhar-the father of the complainant and said to have caused assault with longs and other weapons, thereby the deceased died on the spot. THE information of this complaint was received by the son of the deceased and in the circumstances, he lodged the complaint against unknown persons having caused the death of the deceased.

(2.) DURING the course of investigation, the petitioner and other accused were arrested. It is submission of the counsel that the petitioner is innocent and no incriminating articles have been seized at the instance of the petitioner, though there is recovery in respect of other accused persons and therefore he submits that the petitioner is innocent and he has been falsely implicated in the crime.

(3.) IN the result, petition is allowed. Petitioner is ordered to be released on bail on his executing personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand only) with two solvent sureties for the likesum to the satisfaction of the Magistrate/Sessions Court with the further following conditions:-