PREMKUMAR KATTI Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. by accused Nos.17, 18 and 19 to enlarge them on bail in Crime No.78/2021 of Nelogi Police Station, Kalaburagi, registered for offences punishable under Sections 143, 147, 148, 109, 120(B), 201, 212, 341, 307, 302, 427, 504 r/w 149 of IPC before the Civil Judge and JMFC, Jewargi.

(2.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent-State.

(3.) The factual matrix of the case is that on 08.06.2021 all the accused persons have conspired each other to eliminate the victim and all of them formed an unlawful assembly and inflicted injury, as a result, the victim succumbed to the injury and others have sustained injuries. The police have investigated the matter and filed the chargesheet. These petitioners are arrayed as accused Nos.17 to 19 and offences invoked against accused No.17 while filing the chargesheet are under Sections 143, 147, 109, 120(B), 504 read with section 149 of IPC. The offences invoked against accused Nos.18 and 19 are under Sections 143, 147, 109, 120 (B) read with section 149 of IPC.