MD. NAYEEM SHAIKH Vs. STATE

JUDGEMENT

(1.) THE petitioners have approached this Court for grant of bail having been arrested and chargesheeted for the offence punishable under Sections 302, 201, 396 and 120(B) IPC relating to an incident of robbery and murder that took place in the premises of CW8 - Nauman on 25.03.2014 in the night hours.

(2.) A complaint of this incident was filed by CW1 - Syed Rafat Rahan, the brother of CW8 - Nauman. During the investigation, the petitioner -accused No.3 was arrested and on recording the confession statement of accused No.3, the recoveries were done. The dead body of Abdul Nabi, the watchman was subjected to postmortem examination and he is said to have died a homicidal death. On recovery of money, gold ornaments and other articles and on completion of investigation, chargesheet has been filed against these petitioners who are accused Nos.1 and 2 for the aforesaid offences.

(3.) LEARNED Counsel for the petitioners submit that accused No.3 has been granted bail by the learned Sessions Judge and as the request of petitioners were rejected, these petitions have been filed.