SHIVA Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The petitioner (A-6) along with 6 others is charge sheeted by the respondent police in their Crime No. 82/2017 in respect of the offences punishable under Sections 143, 147, 148, 120(B), 302 r/w 149 of IPC and under Sections 3(2)(v) of SC/ST Act.

(3.) The allegation is, there used to be quarrel for a long time between deceased-Arunkumar and the accused persons. The deceased had quarreled with A-7 and his wife on 21.06.2016. In this regard, a complaint was lodged to the jurisdictional police in respect of the offences punishable under Sections 427, 324, 354, 506 of IPC and the trial is pending. The petitioner had lodged complaint against the deceased and the mother of the deceased had lodged complaint against the petitioner and his sons (A-1 and A-2), action was initiated against them under Section 107 of Cr.P.C., on the statement of A-7. During morning hours of 04.07.2017, the accused persons surrounded the deceased and stabbed him to death. The complaint is lodged by CW.1. The father of the deceased is the eye-witness also. That apart, CWs.2 to 4 are also eye-witnesses.