AADIL @ SYED AADIL Vs. STATE THROUGH ASHOK NAGAR

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 439 of Cr.P.C. by the counsel for the petitioners praying to enlarge the accused/petitioners on bail in Crime No.87/2011 (S.C.No.232/2012) of Ashok Nagar Police Station Gulbarga, which is registered for the offences punishable under Sections 302, 323 read with Section 34 of Indian Penal Code.

(2.) I have heard the learned counsel for the petitioners as well as learned Additional State Public Prosecutor for respondent ­ State.

(3.) IN this case, investigation is completed and the charge sheet has been filed. Petitioners are in judicial custody for more than one year. It is well settled law that pre trial detention is bad in law. The offence alleged against the petitioners is under Section 302 of IPC. This offence is of a serious nature, therefore, an opportunity should be given to the petitioners to prepare for their defence.