IMRAN PASHA Vs. STATE BY KALASIPALYA

JUDGEMENT

(1.) Criminal Petition No.323/2019 is filed by accused No.6 and Criminal Petition No.1291/2019 is filed by accused No.3 under Section 439 of Cr.P.C. to release them on bail in Crime No.226/2018 of Kalasipalya Police Station for the offences punishable under Sections 143, 147, 148, 302 r/w. Section 149 of IPC and Sections 25, 27 of Indian Arms Act, pending on the file of LXVII Additional City Civil and Sessions Judge, Bengaluru City (CCH.68).

(2.) I have heard the learned counsel for accused No.6-petitioner in Criminal Petition No.323/2019 and the learned HCGP for the respondent-State in both petitions.

(3.) The gist of the complaint is that the deceased was the son of the complainant. He was working in S.S.Pipe and Steel Shop in Bamboo Bazaar, Bengaluru. On 31.7.2018 at about 9.30 p.m., when the deceased was having tea along with his friends, all of a sudden 8 to 10 persons chased the deceased behind Taj Hotel by holding deadly weapons. The friend of the deceased Harihar Das informed the same to the relative of the complainant, namely Mohammed Moin. The complainant and his children rushed to the spot, where they saw the deceased lying in a pool of blood in front of RAS Salman Steel Shop. Thereafter, the complaint has been registered.