SAFI ALIAS SAFIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) CRIMINAL petition No.40/2014 is filed by accused Nos.1, 3, 5 and 6. Criminal petition No.7044/2013 is filed by accused Nos.8, 9 and 11. Criminal petition No.65/2014 is filed by accused No.10.

(2.) ALL these petitions are filed by the respective accused persons under Section 439 of Cr.P.C. seeking their release on bail of the offences punishable under Sections 143, 147, 148, 302 and 120B r/w Section 149 of IPC registered in respondent police station Crime No.340/2012 and now pending in S.C.No.859/2013 on the file of Fast Track Court -XII at Bangalore city. Since all these three petitions are in respect of the same crime number, they have been taken up together for disposal by a common order.

(3.) THE brief facts of the case as per the averments in the complaint are that there was galata between the area boys and one lady at 8.30 a.m. on 17.11.2012 came to the complainant's house and informed that near 17th main, 9th cross, J.C.Nagar, behind Valley School some unknown persons have committed the murder of complainant's son; complainant went to the spot and saw that her son dead and lying in the pool of blood. The persons who were present there, who saw the incident have stated that the petitioners had committed the murder of complainant's son. On the basis of the said complaint, a case has been registered and investigation was taken up.