MURTHY Vs. STATE

JUDGEMENT

(1.) The petitioners/accused Nos. 4 and 5, who were arrested and remanded to judicial custody on 15/4/2022 for the alleged offence under Ss. 120(b), 294(b), 307, 506(ii) of I.P.C in Crime No.256 of 2022 on the file of the respondent police, seek bail.

(2.) Earlier bail application had been dismissed by this Court by an order dtd. 1/6/2022 in Crl.O.P.No. 11888 of 2022. The case of the prosecution was that the husband of the defacto complainant is alleged to have been an accused in the murder of Kumaran, who was a brother of the petitioners herein. Taking that as a motive, the petitioners appear to have engaged other persons who had caused injuries to the defacto complainant, necessitating registration of Crime No. 256 of 2022 by the respondent police. The accused Nos. 1 to 3 had already been granted bail. This Court during the previous occasion was concerned with the non taking into custody of A-6, who was admittedly a contract person engaged to carry out the assault against the defacto complainant.

(3.) It is informed today that A-6 had been taking into custody on 2/7/2022. The matter had been coming up as stated on several occasions and on behalf of the defacto complainant there has been representations stating that they would file intervening application. But however, the intervening application has not been filed today also. A learned counsel had appeared and stated that the intervening application has actually been filed it. I shall not hold over the bail application any further since it had been pending on the file of this Court for nearly about two weeks.