ANSU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner - accused No.1 under Section 439 of Cr.P.C. for granting regular bail in Crime No.198/2020 registered by Gundlupete Police Station, for the offences punishable under Sections 143, 147, 148, 302, 307, 504 r/w Section 149 of IPC.

(2.) The case of the prosecution is that on the complaint of one Muzibull Rehaman @ Mujeeb whose statement was recorded in the hospital, it is alleged that Accused No.6 was said to be doing business of transporting cows and others were said to be obstacle for transporting the cows. In this background, when the complainant was returning to his house at 8.20 p.m., he saw some of the accused persons were quarreling in front of the house of Inna @ Innayath and his brother-in-law Noourulla, CW.2 and his brother Jakaulla ( Deceased No.1 ). The accused persons were said to have brought deadly weapons like chopper, long, knife from the car which was parked nearby and assaulted the said persons, thereby they caused murders of Zakaulla, Kaiser and Idris and also caused injuries to other persons. In the FIR there were 18 persons including the present petitioner who is shown as Accused No.1.

(3.) On completion of the investigation, the charge sheet came to be filed against 19 persons. The petitioner had approached the Sessions Court for grant of bail which was rejected. Hence, he is before this Court.