SYED SAKHIB Vs. STATE

JUDGEMENT

(1.) This is a successive bail petition filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners/accused in Crime No.213/2021 of Devarajeevanahalli Police Station, K.G. Halli Sub Division, Bengaluru City, for the offence punishable under Ss. 302 , 120-B , 201 and 147 read with Sec. 149 of IPC and Sec. 25(1B)(B) of Arms Act, 1959.

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

(3.) This Court, earlier rejected the bail petition of these petitioners vide order dtd. 11/2/2022 in Crl.P.No.9989/2021 and this Court, in Para No.6, discussed in detail with regard to the material available on record and there is a specific overt act allegation against accused Nos.2 to 4 i.e., inflicting injury with deadly weapons like knife and machete and the said incident is witnessed by C.Ws.12 to 14, who are the eye witnesses to the incident. This Court also taken note of the fact that 164 statement of these witnesses were also recorded before the learned Magistrate and there were 19 injuries and the same is a barbaric act caused with knife and machete and cause of death is also on account of multiple injuries sustained by the victim.