MOHAMMADSAB AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners before this Court are accused 4 and 10. The allegation against the said petitioners are that they had taken the deceased by enticing him with a proposal of partying and that they had taken him in a car and subsequently he was assaulted and murdered. The accused 6, 7 and 8 are alleged to have inflicted the injuries, which resulted in the death. The accused 1 is the person who is supposed to have paid the money through accused 2 to the accused 3 to 10 for murdering the deceased as accused 1 suspected that the deceased was having an illegal affair with his daughter-in-law.

(2.) It is the case of police that the vehicle bearing Reg. No. KA 26/M 1825 was found abandoned in Kittur Village and the police in the course of tracing the owner of the car interrogated C.W. 17, who would disclose that the car was taken by the deceased and accused 4 and 10 under the pretext of going out for a party. Thereafter accused 4 and 10 were arrested on 2-9-2014 and upon their voluntary statement the other accused persons were arrested on 3-9-2014.

(3.) In this background and facts, it is submitted that accused 1, 2, 7 and 9 have been enlarged on bail by this Court in Cri. P. No. 100205 of 2015 and Cri. P. No. 100221 of 2015. The reading of the order would show that this Court has only partly allowed the petitions. In that it was pleased to enlarge the accused 1, 2 and 9 on bail against whom no overt acts have been alleged. Subsequently, by order dated 9-3-2015 the Court was further pleased to enlarge the accused 6, 8 and 5 respectively on bail, who are petitioners in Cri. P. No. 100369 of 2015 connected with Cri. P. No. 100391 of 2015. Thereafter, by order dated 26-3-2015 this Court was further pleased to enlarge the accused 7 on bail in Cri. P. No. 100479 of 2015.