MOHAMMAD SALEHA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Since these petitions are in respect of same crime and since common questions of law and facts are involved in these petitions, they are taken up together to dispose of them by this common order.

(2.) Crl.P.No.10164/2017 is filed by the petitioners/accused Nos.13 & 15, Crl.P.No.10262/2017 is filed by the petitioner/accused No.14 and Crl.P.No.245/2018 is filed by petitioners/accused Nos.11 & 12. All these petitions are filed under Section 439 of Cr.P.C. seeking release on bail for the alleged offences punishable under Sections 143 , 147 , 153(A) , 302 , 120(B) , 201 , 212 read with 149 of the IPC registered by the respondent-Police in Crime No.176/2017.

(3.) The prosecution case in brief as alleged in the complaint is that one unknown person left the place by crossing divider and went along with 2 more persons in a motorbike towards B.C. Road bypass. Uttering the name of the deceased, the complainant entered the shop and found injured Sharath in a pool of blood near the clothes bundle and shifted him to the hospital. The injured person died on 07.07.2017. At that time on the basis of the requisition made by the police, in place of Section 307 of IPC, the offence under Section 302 of IPC came to be inserted in the case.