MOHAMED HUSSAIN @ CHOTU S/O SABULAL Vs. STATE OF KARNATAKA BY MANDI PULICE STATION

JUDGEMENT

(1.) HEARD the Petitioner's counsel and the learned Government Pleader for the Respondent -State in respect of the bail sought in this petition.

(2.) THE allegations made are that, all the accused persons assaulted deceased Imran Khan with deadly weapons and on account of the injuries sustained, he succumbed to the same. Previous enmity between the deceased and the accused persons is said to be the reason for the incident, which occurred on 18.3.2008.

(3.) HAVING thus heard the Petitioner's counsel and also the learned Government Pleader for the State and this Court having granted bail earlier to the other accused persons, who were also placed in similar position like the present Petitioner so far as the assault on the head of the deceased with iron rod is concerned and the death is said to have been caused due to head injury, when the other likely persons are granted bail in respect of the very same overt acts alleged against them as are alleged now against this Petitioner, in my view, this Petitioner also can be granted bail on the same footing and on the same conditions.