AFSAR @ MURGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for petitioners has filed a memo seeking to withdraw the petition insofar as petitioner no.1 is concerned. Hence, the petition has been considered only in respect of accused nos.2 and 3, who are petitioner nos.2 and 3 in this petition.

(2.) Petitioners have sought for being released on bail with respect to detention pursuant to the proceedings in Crime No.519/2018 registered by Byatarayanapura P.S., for the offences punishable under Sections 302, 120-B and Section 149 IPC. Petitioner nos.2 and 3 have been in judicial custody since 07.12.2018.

(3.) The relevant facts are that on 22.11.2018, around 12.45 p.m., it is stated that the deceased was murdered in the house of the complainant. A complaint was lodged against one Murugesh @ Afsar. A bare perusal of the complaint would reveal that only the name of accused no.1 has been mentioned. It is further stated that there was previous enmity between accused no.1 and the deceased.