MANJUNATHA Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and perused the petitioner filed under Section 439 Cr.P.C.

(2.) THE present petition is filed on behalf of accused No. 14 relating to crime No. 203/14 on the file of the Wilson Garden Police Station. Similar bail application filed under Section 439 of Cr.P.C. before FTC -IV, Bangalore has been dismissed after contest on 02.09.2014 and the relevant portion is extracted hereunder:

(3.) PER contra, learned HCGP has vehemently opposed the bail application on the ground that this petitioner assisted the other accused in committing the offence of murder by watching as to whether any person would come and stop the assault. Therefore, he has argued that the petitioner has committed the offence punishable under Section 302 of IPC for all practical purposes in view of invoking Section 149 of IPC.