NANDAN. H.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioners -accused Nos. 1 and 2 under Section 439 of Cr.P.C. seeking their release on bail of the offences punishable under Sections 302, 201 and under Section 3(X) and (XI) of SC/ST (Prevention of Atrocities) Act, 1989, registered in respondent Police Station Crime No. 277/2013. After completion of investigation, the alleged offence under Section 3(II)(V) of SC/ST (Prevention of Atrocities) Act, 1989 read with Section 34 of IPC were inserted in the case.

(2.) I have heard the learned Counsel appearing for the petitioners -accused Nos. 1 and 2 and the learned High Court Government Pleader appearing for the respondent -State.

(3.) AS against this, learned High Court Government Pleader appearing for the respondent -State, during the course of the arguments, submitted that the materials collected during investigation go to show that the deceased was in the company of the accused persons. The statement of the accused also goes to show that they have taken the deceased in a car and the said car has been seized. There is statement of owner of the shop that the accused have purchased juice. The learned HCGP also submitted that to show that the deceased was in the company of the accused persons, CCTV footages were also collected during investigation and produced in the case. The materials collected by the investigating officer during investigation are sufficient and they prima facie go to show the involvement of the petitioners in committing the alleged offence. Hence, he submitted to reject the petition.