MUJAHID PASHA Vs. STATE

JUDGEMENT

(1.) Accused Nos.5, 6, 9, 10 and 11 in SC No.149/2021 pending before the Court of IV Additional City Civil and Sessions Judge, Mayohall Unit, Bengaluru, arising out of Crime No.79/2020 registered by Devarajeevanahalli Police Station, Bengaluru City, for the offences punishable under Ss. 143 , 147 , 148 , 302 r/w Sec. 149 of IPC, are before this Court in these successive bail petitions filed under Sec. 439 of Cr.P.C. seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.79/2020 was registered by Devarajeevanahalli Police Station, Bengaluru City, for the offences punishable under Ss. 143 , 147 , 148 , 302 r/w Sec. 149 of IPC against Younus and others based on the first information dtd. 29/2/2020 received from Imran Khan S/o Iqbal Khan, who is the brother of deceased Amjad Khan. During the course of investigation, petitioners herein were arrested on 2/3/2020. After completing investigation, charge sheet has been filed as against 14 persons and petitioners herein are arraigned as accused Nos.5, 6, 9, 10 and 11 in the charge sheet. Since their bail applications were rejected before the jurisdictional Sessions Court, they had approached this Court earlier in Crl.P.Nos.9906/2021, 6928/2023, 8139/2020 and 6339/2024 which were rejected.