MAHAMMED JUNAID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State.

(2.) The factual matrix of the case of the prosecution is that the accused Nos.2 to 7 are conspired with accused No.1 with an intension to take away the life of one Deepak Rao. There was a pre ill-will and accused No.1 is having the same with the victim and they made the preparation by concealing deadly weapon talwar. It is alleged that the accused No.1 has created a group called Lokandwala and had conversation with the accused No.2 i.e., the petitioner herein by abusing CW1, CW4 and other witnesses and also gave life threat to them. Further he texted through the said whatsapp group about the elimination of the witnesses of Deepak Rao. The accused No.6 had kept in his pant pocket, a sketch of the route leading to the house of CW1. It is therefore, alleged that in order to prevent the witnesses of Deepak Road murder case from revealing the truth, accused No.1 with other accused Nos.2 to 7 had planned to commit the murder of the said witnesses. Hence, the case has been registered against the accused persons and invoked the offences punishable under Sec. 504, 507, 195(a), 307 of IPC and Sec. 4 R/w Sec. 25(1B)(b) of Indian Arms Act and investigated the matter and filed the charge sheet.

(3.) The counsel for petitioner submits that all the accused persons including accused No.1 have been enlarged on bail and the Trial Court dismissed the bail petition filed by this petitioner. There is no any incident of attempting to commit the murder and only conspiracy is araised against the this petitioner with accused No.1. Hence, this petitioner may be enlarged on bail and this petitioner is ready to obey the conditions imposed by this Court.