AZAM AND OTHER Vs. THE STATE

JUDGEMENT

(1.) This petition is filed by Accused Nos.3 and 4 seeking anticipatory bail, in connection with Crime.No.1/2017 registered at the Shanthapur Police Station. The charge sheet has been filed against five accused persons for the offences punishable under Sections 143, 147, 148, 302, 201, 504 and 506 read with Section 149 of Indian Penal Code. The petitioners herein are shown as absconding.

(2.) I have heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) It is the case of the prosecution that, the deceased was driving the Maxicab belonging to accused No.1 and he had worked for about 10 days. On 01.01.2017 at about 07.00 p.m. he approached the accused No.1 and requested him to pay 10 days salary. There was some altercation and accused No.1 abused him in filthy language and refused to pay 10 days salary. When the deceased asked the accused No.1 as to why he was abusing him, at that time the accused No.1 called other accused persons. Accused No.5 instigated to cause the death of the deceased. At that time, the accused No.1 took an iron rod and assaulted on the occipital region of the deceased and caused bleeding injury, due to which he fell down on the ground. Thereafter, the accused persons lifted the injured and laid him in front of the Maxicab bearing No.KA- 23/7441 and accused No.1 took the Maxicab over the body of the said victim, as a result of which he died on the spot.