MOHAMMED ALEEMULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed under Section 439 of Cr.P.C. seeking regular bail in respect of a case registered against the petitioner in Cr.No.91/2014 by Banashankari Police Statuib, Bangalore, for the offences punishable under Sections 143, 147, 148, 149, 201, 302 of IPC.

(2.) BAIL application filed on behalf of the petitioner has already been dismissed by the Fast Tract II, Bangalore City on 25.7.2014 in Crl.Misc.No.3698/2014.

(3.) THE petitioner is in judicial custody from 3.4.2014 on which day he was taken into custody by the Police. The main allegation against the petitioner is that he had joined accused No.1 -Thoparaju in murdering his friend Kumar @ Appu at 3.45 p.m. on 23.3.2014 in the house of accused No.1. It is alleged that this petitioner stabbed deceased on his neck with knife. It is further alleged that Sunitha, wife of accused No.1 also joined these people in murdering Kumar @ Appu. First information was lodged by one Ganesh Prasad resident of Cottonpet, Bangalore to the jurisdictional police.