GAFFARULLA SHARIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a successive bail petition filed under Section 439 of Cr.P.C. seeking regular bail on behalf on accused No. 2 in case bearing Cr. No. 300/2013 on the file of Vijayanagar Police Station, Mysore, for the offences alleged against him and accused No. 1, punishable under Section 302 read with 34 of IPC.

(2.) HEARD the learned counsel for the petitioners and the learned SPP.

(3.) THE gist of the allegation made against these two accused are that the deceased Chandan was pressurizing accused No. 1 to have homosexual activity with him. Accused No. 1 was not co -operating with him and accused No. 1 was very much upset with the demand made by the deceased and somehow he wanted to get rid of Chandan and in this regard, he wanted to eliminate him.