SAFWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.8837/2018 has been filed by petitioner-accused No.13 and Criminal Petition No.8498/2018 has been filed by petitioner-accused No.1 under Section 439 of Cr.P.C. release them on bail in Crime No.2/2018 of Surathkal Police Station for the offences punishable under Sections 341, 302, 120(B) read with Section 34 of IPC.

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

(3.) Gist of the complaint is that on 03.01.2018, the complainant was working as Assistant Manager at MRPL Power Net at about 1.55 p.m., the complainant got an information that Deepak got assaulted brutally by unknown persons near his working place and he went along with his friend to the place near the house of the owner Abdul Majeed, there was a huge gathering of public and found blood stains on the spot. After coming to know the said fact, he enquired and there he came to know that on the same day at about 1.15 p.m., the deceased-Deepak came on his motorbike bearing No.KA- 19-EH-6518 and reached near the house of Majeed. At that point of time, a white colour Car came and four persons alighted from the said car and assaulted with deadly weapons and ran away towards Katipalla. On such assault, deceased-Deepak died. On the basis of the complaint, a case was registered and after the investigation, chargesheet has been filed.