MOHAMMED RAZIM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.7 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.38/2020 registered by Mulki Police Station, D.K., Mangaluru for the offences punishable under Ss. 143 , 147 , 148 , 114 , 109 , 120(B) , 341 , 307 , 302 read with Sec. 149 of IPC.

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

(3.) The case of the prosecution is that the petitioner was arrested by the respondent-Police in connection with the murder case in Crime No.38/2020 and charge-sheeted along with the other accused. As per the records, one Imran filed a complaint on 5/6/2020 alleging that accused No.1-Davood Hakim and one Muneer had serious enmity between them, hence, accused No.1 conspired with the other accused and committed murder of the deceased and attempt to commit murder of other two persons and fled away. After registering the case, the Police arrested this petitioner on 7/6/2020. He was remanded to the Judicial custody and later, he was granted bail by the Sessions Judge and subsequently, the bail petition of this petitioner has been cancelled by this Court on 26/8/2021 and he was remanded to the judicial custody and once again, he has moved this bail petition.