SHARUKHAN S/O SYED MANAF Vs. STATE BY SUB INSPECTOR POLICE DODDAPETE P S SHIMOGGA REP BY SPP HIGH COURT

JUDGEMENT

(1.) Criminal Petition No.5430/2018 has been filed by the petitioner - accused No.4, Criminal Petition No.6129/2018 has been filed by the petitioner-accused No.5 and Criminal Petition No.8620/2018 has been filed by the petitioneraccused No.8 under Section 439 of Cr.P.C. praying this Court to release them on bail.

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

(3.) Brief facts of the case are that on 08.02.2017 at about 1.30 p.m. son of the complainant had been outside. At 4.30 p.m. the complainant got the information that near 4th Cross, petitioners-accused along with some other persons have assaulted the son of complainant and he has been shifted to the Meggan Hospital for treatment. Immediately, the complainant along with his brother came to the spot and saw the blood stains and scooter belonged to his son and thereafter he rushed to the hospital and there he found his son lying in pool of blood. At about 5.15 p.m. complainant's son was declared as dead. On the basis of the complaint, a case has been registered.