SAMAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A2 seeks bail in Crime No.70 of 2023, registered by the respondent police for the offences punishable under Ss. 201, 302 and 364 of IPC. The petitioner had been remanded to custody on 16/9/2023.

(2.) On 6/3/2023, the wife of the defacto complainant had given a complaint stating that her husband was missing from at about 2.00 p.m. The case in Crime No.70 of 2023 was registered as 'man missing'. Later, after about six months, on 8/9/2023, one of the villagers had gone over to the hill and saw a dead body and informed the police and on identification, it was found that it was the husband of the defacto complainant. The body was decomposed.

(3.) It is the case of the prosecution that the accused had given money to the deceased to take them to the forest to find treasure. But since he did not return the money nor did not get the treasure, he was taken to the hill and there he was murdered.