ROOHIDH KHAN @ ROOHID Vs. THE JAYANAGARA POLICE

JUDGEMENT

(1.) This petition is filed by the petitioners - accused Nos.4 and 9 under Section 439 of Cr.P.C., seeking for release on bail for the alleged offences punishable under Sections 302, 307, 120(b), 114, 143, 144, 147, 148 read with Section 149 of IPC registered by the respondent-police

(2.) Heard the arguments of the learned counsel appearing for the petitioners - accused Nos.4 and 9, so also learned HCGP for the respondent-State.

(3.) Learned counsel for the petitioners made the submission that so far as these two petitioners are concerned, there is no mention in the statement of alleged eye witness, so also in the complaint. He also made submission that the statement of Syed Imran- the injured and Abdul Khaja were recorded after lapse of one week. It is also his submission that so far as the identity of these two accused persons are concerned, no identity parade was conducted in the police station and there is nothing mentioned in the prosecution material. He made the submission that the other accused persons against whom the allegations are made i.e., Kuldeep Sharma - accused No.10, Ather Ali - Accused No.7 have already been granted bail. He also made the submission that Sendil Kumar - accused No.5 also applied for bail. So also one Arif Khan- accused No.3 approached this Court and both the petitions came to be allowed and they were granted bail by the order of this Court. Hence, the learned counsel submitted that now the investigation of the case is completed, charge sheet is also filed, hence, by imposing reasonable conditions, petitioners - accused Nos.4 and 9 may be enlarged on bail.