RASHEED @ KUDADI RASHEED Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. to enlarge the petitioner/accused No.1 on bail in Crime No.93/2019 of Kamalapur Police Station, charge sheeted for offence punishable under Sections 302, 201 and 120(b) of IPC.

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

(3.) Brief facts of the case are that, on 05.10.2019 at about 9.00 a.m., while the first informant namely, Basavaraj was proceeding to Kamalapur on his motorcycle, he noticed a dead body of a male person aged between 20 and 25 years lying near Itgyan Bridge on Dongargaon road. On the basis of information furnished by him, a case was registered against unknown persons under Sections 302 and 201 of IPC. During the course of investigation, accused Nos.1 to 3 came to be arrested. On completion of investigation, charge sheet was filed against them for offences punishable under Sections 302, 201 and 120(b) of IPC.