SIDDALINGAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners- accused Nos.4 to 6 under Section 439 of Cr.P.C. in Malmaruti Police Station Crime No.82/2019 for the offences punishable under Sections 143 , 147 , 323 , 324 , 363 , 307 , 506 read with Section 149 of IPC. The accused are in judicial custody since from the date of their arrest. Therefore, the counsel is praying to enlarge the petitioners on regular bail among the grounds urged therein.

(2.) Heard learned counsel for the petitioners-accused Nos. 4 to 6 and so also the learned HCGP for the respondent-State.

(3.) It is contended by the learned counsel for the petitioners that the petitioners are innocent persons and they have not at all committed the alleged offences, but on filing of complaint by the complainant crime came to be registered against the accused inclusive of the offence 307 of IPC , and there are no ingredients found for the aforesaid offence as well as other offences lugged in the alleged crime and also FIR registered by the police and proceeding with the case for investigation. It is further contended that the complainant has no where stated in the complaint that alleged incident was taken by abducting the victim, and also commission of the offences as narrated and there are no specific material or role made by the accused, infliction of the injuries to the victim, but the accused apprehended by the police during the course of investigation, they were in judicial custody since from the date of their arrest. Further, the accused were hails from the respectable family and also having respect in the eye of society and however, they were ready to abide any terms and conditions imposed by this Court while granting bail to them.