FAIROZ KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.3 under Sec. 439 of Cr.P.C. for granting bail in Cr.No.217/2021 registered by Udayagiri Police Station for the offences under Ss. 143, 144, 147, 148 , 341, 302 and 506 r/w Sec. 149 of IPC pending on the file of II Addl. Civil Judge (Jr.Dn.) & JMFC., JLB Road, Mysuru in C.C.No..117/2022.

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

(3.) The case of the prosecution is that on the complaint of one Mohammed Sadiq Khan, brother of the deceased, police registered a case against unknown persons on 13/10/2021. Subsequently, police recorded further statement of wife of deceased and statements of CW.9 and 10 and came to know this petitioner caused murder of deceased Hameed Khan in the wee hours i.e., on 12/13/10/2021 along with other accused persons. The police suspecting this petitioner and others, on 19/10/2021 recovered weapons and remanded to judicial custody. After investigation filed charge sheet. The bail petition filed by the petitioner before trial Court seeking regular bail was rejected. Hence, he is before this Court seeking regular bail.