NAGARAJ @ NAGA Vs. STATE

JUDGEMENT

(1.) THE petitioner who is accused no.3 in S.C.No.1505/2013, now pending on the file of the FTC No.7, Bangalore city registered for the offences punishable under Sections -143, 147, 148, 302 r/w. 149 IPC, is before this Court seeking for grant of regular bail.

(2.) IT is the case of the prosecution that on 07.08.2012 at about 1.00 p.m., this petitioner along with four others formed into an unlawful assembly armed with deadly weapons with the common object of committing the murder of the deceased Shri. Gupendra, and in furtherance of the common object of their unlawful assembly the accused assaulted the deceased with the deadly weapons with which they were armed and fled away from the said place and they did commit the murder of the deceased since the deceased had not helped accused no.1 while he was in the custody to get himself enlarged on bail

(3.) THE learned High Court Government Pleader who has been put on notice opposed the application filed by the petitioner.