TANAJI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) ZALAKI Police have laid charge sheet against the petitioners who are arrayed as accused Nos. 2 to 4 in C.C. No. 698/2014 for the offences punishable under Sections 143, 147, 148, 302, 201, 109 r/w Section 149 of IPC.

(2.) THE brief factual matrix that emanate from the records are:

(3.) LOOKING to the facts and circumstances of the case, except the voluntary statement of the accused; statement of some witnesses that the accused persons after the incident were talking with each other on the road that they have committed the offence and recovery of some spade and dead body in the land of the accused, no other materials are available. Therefore, in my opinion, at this stage, mere suspicion is not sufficient to reject bail to the accused/petitioners. Hence, petitioners are entitled to be enlarged on bail subject to certain conditions.