KAMALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioners/accused Nos. 1 to 4 under Section 439 of Cr.P.C. seeking their release on bail for the alleged offences punishable under Sections 201, 302 read with Section 149 of I.P.C. registered by the respondent -Police Station in Crime No. 34/2014.

(2.) HEARD the arguments of the learned counsel for the petitioners/accused Nos. 1 to 4 and also the learned High Court Government Pleader for the respondent -State.

(3.) AS against this, learned High Court Government Pleader during the course of his arguments submitted that CWs. 1 to 3 are eye -witnesses to the incident and they have clearly stated about the assault made by the petitioners on the deceased. He also submitted that during investigation, the Investigating Officer has recovered club and also rope said to have been used in committing the offence. Hence, he submitted that petitioners are not entitled to be granted with bail.