JEEVANKUMAR Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 Cr.PC, by accused No.5 seeking to enlarge him on bail in Crime No.278/2017 of Gurmitkal P.S., wherein after completion of the investigation charge sheet has been filed against seven persons for the offences punishable under Sections 143, 147, 148, 342, 120B, 307, 302, 504, 506 R/w 149 of Indian Penal Code.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent/State.

(3.) The case of the prosecution is that, on 23.11.2017 at about 3:00 p.m. when the deceased, namely Isak, son of the complainant, was returning to his house from the land and when he reached near the house of accused No.1, at that time accused Nos.1 to 5 stopped him suspecting him of having an illicit relationship with the wife of A1 and took him to the house of A1 and locked him. Coming to know the same, the complainant as well as his wife and others went to the house of accused No.1. However, accused abused them and also told that they will teach a lesson to the deceased and slapped the deceased on his face. Further, the said accused also told that the deceased is having illicit relationship with the wife of accused No.1 and therefore they will commit his murder. In spite of request by the complainant and his wife and others, they did not leave the deceased telling that they will conduct a panchayat in the village on the next day and also threatened the complainant and others and accordingly they returned to their house.