AMANULLA SHEIK @ AMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS are accused 3 and 4 in a case bearing Crime No. 344/2014 on the file of Mahadevapura Police Station. They have been in judicial custody from 2.6.2014. The offences alleged against them are punishable under Sections 302, 143, 147, 114, 115 read with Section 149 IPC and under Section 3(2)(5) of SC/ST (Prevention of Atrocities) Act.

(2.) THE learned Government Pleader has vehemently opposed to the bail application on the ground that these petitioners were involved in the murder of one Shantharaj and that they assisted accused No. 1 in stabbing the deceased with a deadly weapon on vital parts of the body. He has submitted that if the petitioners are let on bail, they are likely to get abscond from the jurisdiction of the Court and get involved in criminal activities.

(3.) IN this view of the matter, petition is allowed and bail is granted to the petitioners, subject to the following conditions: