SUNEESH KUMAR JAIN S/O LATE DANYA KUMAR AND PRAKASH S/O KRISHNAPPA POOJARY Vs. STATE OF KARNATAKA BY STATION HOUSE OFFICER

JUDGEMENT

(1.) HEARD learned Counsel Sri. S.G. Bhagavan for the Petitioners and Sri. P.M. Nawaz, learned Addl. S.P.P. for the Respondent -State in respect of the bail sought by the Petitioners who are accused of having committed the offence punishable under Section 302 of IPC.

(2.) THE case of the prosecution in short is that, the deceased Vishwanath was found near the hotel of CW -2 on 28.7.10 at about 4.55 p.m. and he was assaulted by some unknown persons with talwar and thereafter the accused escaped in a Maruthi Omni bearing No. KA -12 -M 2050. The motive for the incident is said to be previous enmity between the accused persons and deceased over murder of A -1's father many years ago.

(3.) REFERRING to all these aspects and particularly, about the very procedure followed in arresting the accused persons, submission made is that, as the charge sheet is filed, the Petitioners can be released on bail.