AJAY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by petitioner-accused Nos.1 and 2 under section 439 of Cr.P.C., 1973 to release them on bail in Crime No.241/2017 of City Market Police Station for the offences punishable under Sections 143, 144, 147, 148, 120B, 302 r/w 149 of IPC.

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

(3.) The gist of the complaint is that deceased was working as a commission agent in the coriander leaves shop in City Market. There was a quarrel between accused Nos.1 and 2 and deceased regarding business and as such accused Nos. 1 and 2 to wreck vengeance against the deceased conspired with remaining accused persons and on 10.12.2018 at about 10.00 a.m., when the deceased engaged in his business, they formed an unlawful assembly with deadly weapons and assaulted the deceased and caused his death. On the basis of the complaint, a case was registered in this behalf.