SYED HIDAYATH SHAH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent- State and perused the material on record.

(2.) Petitioners are arraigned as accused Nos.2 and

(3.) respectively in Cr.No.30/2023 of Anugondanahalli Police Station registered for offence punishable under Sec. 302 of IPC. 3. A perusal of the complaint lodged by one Mukthar Ali Khan, father of deceased Ismail Ali Khan would reveal that there is a dispute with regard to a vacant site situated near his house between him and the accused persons and on the date of incident i.e., on 19/3/2023 when his son had parked his car in the said vacant site, accused persons picked up quarrel with him and assaulted with a rod and knife and committed his murder.