KOUSHIK Vs. THE STATE REPRESENTED BY MARATHAHALLI POLICE

JUDGEMENT

(1.) This is the petition filed by the petitioner/accused No.6 as per the ranking given based on the remand application under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent - police to release the petitioner on bail in the event of his arrest for the alleged offences punishable under Sections 302 , 307 , 324 , 504 and 506 read with Section 149 of IPC, registered in respondent - police station, Crime No.359/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.6.

(3.) Learned counsel for the petitioner made the submission that looking to the original FIR so also the complaint, the name of the present petitioner is not figured. It is also his submission that subsequently the 7th person has been arrested, he is one Mr.Vasu Reddy N. @ Vasudev Reddy. The learned counsel made the submission that whatever the statement given by said Vasudeva Reddy, the co-accused is not binding on the petitioner herein. The learned counsel also made the submission that though there are serious allegations against the accused Nos.1 and 2, they have already granted anticipatory bail by the learned Sessions Judge. Hence, the learned counsel submitted that so far as the petitioner is concerned, absolutely there is no material on the side of the prosecution to show his involvement in committing the alleged offences. Hence, he submitted that by imposing reasonable conditions, he may be admitted to anticipatory bail.