MANIKANTHA @ MANI @ GOTA, Vs. STATE OF KARNATAKA,

JUDGEMENT

(1.) The petitioners who are accused nos.4 and 5 have filed the present petition seeking to enlarge them on bail in the light of detention pursuant to the proceedings in Crime No.205/2018 (C.C.No.5659/2018) for the alleged offences punishable under Sections 143, 147, 148, 302, 201 r/w 149 IPC.

(2.) The facts as made out in the complaint are that a complaint was filed after the dead body of the deceased was seen by a passer by stating that he saw the dead body of the deceased lying beside the road and the said body contained stab injuries all over.

(3.) After registering the FIR, investigation has completed and charge-sheet has been filed. It is stated that on 18.09.2018, accused nos.4 and 5 have been arrested and are in judicial custody till date. During the course of investigation, the accused persons are stated to have shown the place of murder. Subsequently, on 25.09.2018, accused nos.3 and 6 have been arrested.