BABURAO Vs. THE STATE

JUDGEMENT

(1.) WHILE the petitioner in Crl. P. 200827/2014 has sought for anticipatory bail apprehending his arrest in Cr. No. 324/2013 of University Police Station, Gulbarga registered for the offence under Sections 143, 147, 148, 109, 302 read with Section 149 IPC, the other two petitions have been filed for grant of regular bail having been arrested in the aforesaid crime.

(2.) AS per the investigation that has been held, it is the claim of the prosecution that on 24.09.2013, Vishwaraj (deceased) was done to death and as his dead body was found at the outskirts of Gulbarga city on 25.09.2013, in the aforesaid circumstances, a complaint was filed and investigation was held. After the investigation, the chargesheet has been filed in CC No. 4060/2014 for the aforesaid charges. Accused 1 to 3, 5 and 8 have been granted bail.

(3.) SO far as petitioner in Crl. P. 200827/2014 is concerned, he is aged more than 90 years at the time of incident. He is old person. Therefore, the said old person has to be granted anticipatory bail as other accused have been extended the benefit of bail and it may not be proper to confine the petitioner into custody at this age for no purpose. His presence is also not needed as the investigation is complete and chargesheet has been filed.