GOPI Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioner -accused No. 6 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 143, 147, 148, 302 r/w. Section 149 of IPC registered by the respondent -police in Crime No. 152/2012.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner -accused No. 6 and also learned High Court Government Pleader for the respondent -State.

(3.) AS against this, learned High Court Government Pleader during the course of his argument submitted that regarding the presence of the present petitioner at the spot there are" witnesses CW's -2, 3, 4, and 5 have spoken about his presence and he also made the submission that looking to the CCTV footage, the presence of the petitioner at the spot can be seen. Hence, he submitted that petitioner is not entitled to anticipatory bail.