HASEIN PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused No.2 under Section 439 of Cr.P.C. to release him on bail in Crime No.632/2017 (S.C.No.653/2018) of H.A.L. Police Station, Bengaluru, for the offences offence punishable under Sections 302, 397, 201 r/w Section 34 of Indian Penal Code.

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

(3.) The gist of the complaint is that on 28.11.2017 at about 8.00 p.m. they noticed that there was a leakage of the gas cylinder in the house and immediately the police inspector and other staff went and there they noticed two dead bodies have been burnt and they have murdered. During the course of investigation it came to light that accused Nos.1 and 2 trespassed into the house of the deceased who are grand parents of accused No.1 and committed there murder. In order to screen the offence again accused Nos.1 and 2 trespassed into the house, leaked the gas and thereafter ignited the gas, burnt the dead bodies. On the basis of the said complaint, a case has been registered.