MOHAMMAD IQBAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned HCGP has filed statement of objections on behalf of the State. The same is taken on record.

(2.) The petitioners are arrayed as accused Nos. 6, 10 and 11 in a Crime No.93/2015 on the file of the 1respondent police. Now, presently, after the thorough investigation, a charge sheet has been filed. A Sessions case has been registered on the basis of the said charge sheet in S.C.No.55/2016 on the file of the Additional District and Sessions Judge, Mangaluru.

(3.) The case on hand refers to a dual murder taken place inside Mangaluru City Jail. One Madoor Yusuf, a under trial prisoner and Ganesh Shetty, another under trial prisoner were done to death by accused persons respectively arrayed in Crime Nos.92/2013 and 93/2015. Earlier with respect to the murder of both the persons, a common crime number was registered in Crime No.92/2015 and during the course of investigation, two crime numbers were given and in Crime No.93/2015, investigation has been done in respect of the death / murder of Ganesh Shetty. In Crime No.92/2015, totally 11 accused persons have been arrayed. However, the present petitioners are not the accused persons in the said case. In Crime No.93/2015 these petitioners are subsequently added as accused Nos. 6, 10 and 11.