UMESH; RAMESH @ KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are accused Nos.1 and 2 in S.C.No.202/2015* on the file of VII Addl. District & Sessions Judge, Belagavi, sitting at Chikodi, have filed this petition for enlargement on bail under section 439 Cr.P.C., on the ground that they are innocent, they have been falsely implicated, the material on record do not constitute ingredient of section 302 IPC, that they are in custody since five months, they are ready to abide by any conditions that may be imposed by the court and is ready to offer proper surety for their enlargement on bail.

(2.) The learned Government Pleader has opposed the bail petition.

(3.) Heard. Perused the records.