(1.) Heard the learned counsel for the petitioners who are accused Nos. 3 to 5 in Crl. P. No. 7994/2015 and accused No. 2 in Crl. P. No. 7995/2015, in Cr. No. 279/2015 on the file of the Respondent Police Station. Common orders are passed on the bail petitions filed under Sec. 439 of Cr.P.C.
(2.) After concluding investigation, charge -sheet is filed against them for the offences punishable under Ss. 504, 341, 323, 324, 364, 506, 302, 201 read with 149 of IPC and Sec. 25 of Indian Arms Act. They are in judicial custody since June 2015 and hence, regular bail applications are filed.
(3.) The case on hand relates to the murder of a person by name Madappa by accused No. 1 along with the accused/petitioners after abducting him in a Car.