SAYYED WASIM Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.69/2021 of Suddaguntepalya Police Station, Bengaluru City, for the offence punishable under Ss. 143, 147, 148, 109, 115, 120-B, 35 , 37, 302 read with Sec. 149 of IPC and Ss. 25(1) (1-B), 27(3) of Indian Arms Act and Sec. 83(2) of the Juvenile Justice (Care and Protection of Children) Act 2015.

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

(3.) The factual matrix of the case of the prosecution is that accused Nos.1 and 2 were having illicit relationship and accused No.2 is the wife of the deceased and in order to continue their relationship, accused No.1 availed the service of the accused No.4 and he introduced the accused Nos.6 to 10 to accused No.3 to eliminate the deceased from their path. That on 17/3/2021, as per the entrustment of work, this petitioner was also very much present at the time of removing the air of the motorcycle by accused No.5 in which the deceased came and parked the same in front of shop of C.W.13 and all of them made a plan to commit murder of the deceased. But, that day, they could not succeed in committing the murder. This petitioner has been arraigned as accused No.4 and his case is also similar to the case of accused No.5 and this Court has already granted bail in favour of accused No.5 in Crl.P.No.1794/2022 and hence, the petitioner is also entitled for bail.