MANJUNATH @ KOLI MANJA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 to enlarge him on bail in Cr.No.516/2018 registered by K.R.Puram Police Station for the offences punishable under Section 143, 144, 147, 148, 342, 364, 302, 201, 120(B) read with 149 of IPC.

(2.) The allegations against the petitioner is that on 15.09.2018 at 6.00 am, complainant saw the male dead body in the land of one Dr.Halesh. The corpse was aged about 30-35 years. There were burnt marks on the hair, beard and right heel of the dead body and attempt had been made to burn the dead body. Neighbours were not able to identify the dead body. Thereafter, complaint was lodged. On the basis of the complaint police have arrested petitioner along with accused Nos.8 and 9.

(3.) The learned counsel for the petitioner submits that petitioner/accused No.2 has been in JC since 16.11.2018. He further submits that there are no direct eye witnesses to show the involvement of the accused persons to the said crime. Accused Nos.3, 8, 9 and 11 are already granted bail by the Sessions Court in Crl.Misc.Nos.25047/2019, 26256/2018, 26045/2018 and 26202/2018 respectively. It is further submitted that the name of the petitioner does not find place neither in the complaint nor FIR. The petitioner has been arraigned in the case on the basis of the voluntary statement of co-accused recorded by the police during the course of investigation which is not admissible under the law. Petitioner is ready to abide by any conditions that may be imposed on him by this Court and ready to offer sureties. Hence, prayed to allow the petition.