SURESH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in connection with P.R.C. No. 1 of 2020 registered against him for the offence under Section-302-IPC.

(2.) It is a case of murder for gain. Three persons were killed. The petitioner is the second accused.

(3.) The learned Public Prosecutor would submit that the case itself was cracked after eight years and after investigation by CBCID and the accused were arrested with great difficulty only on 22.11.2019. The bail petition of the third accused was also dismissed.