ROOBIN ALIAS JAYANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C., seeking release on bail for the alleged offence punishable under Sections 341, 302 read with Section 34 of IPC registered by the respondent-Police in Crime No. 132/2016.

(2.) Heard the arguments of the learned counsel appearing for petitioner-Accused No. 1, so also, the arguments of the learned High Court Govt. Pleader for the respondent-State.

(3.) Counsel for the petitioner made the submission that looking to the prosecution material itself, in fact there are no eye-witnesses to the incident and the prosecution subsequently planted the witnesses as if they are the eye-witnesses to the incident. Learned counsel refers to the statement of witnesses, viz., Ravikumar, N. Rajappa, Manjunath and Ananth Kumar. Referring to their statement, he made the submission that even their statement also goes to show that they are not eye-witnesses to the incident. Counsel further made the submission that now investigation of the accused is complete. Charge sheet is also filed. Accused No. 4 has been already granted bail by this Court. Hence, by imposing reasonable conditions, petitioner-Accused No. 1 may be admitted to grant of bail.