- (1.)PETITIONERS and others have been charge sheeted for the offences punishable under Sections 120-B, 302 and 201 r/w Sec 34 of IPC.
(2.)PETITIONERS were apprehended in a case registered for the offences punishable under Sections 399 and 400 of IPC and in the course of interrogation, they revealed that, they had committed the offence on 09.10.2006. On the basis of the said statement, police have registered the case and filed the charge sheet after investigation.
However the parents and relatives of the deceased have not filed any missing complaint nor they have informed regarding the missing of the deceased to the police. It is only on the basis of the statement of accused the complaint is registered.

(3.)HAVING regard to the facts and circumstances, I find that, petitioners be enlarged on bail.