RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioneraccused under Section 439 of Cr.P.C. to release him on bail in Crime No.46/2020 of Narasimharaja Police Station for the offence punishable under Section 302 of Indian Penal Code (pending on the file of III Additional Civil Judge (Jr.Dn.) and JMFC, Mysuru.

(2.) I have heard the learned counsel Sri.Prasad B.S. for the petitioner-accused and the learned High Court Government Pleader Sri.Mahesh Shetty for the respondent- State.

(3.) It is the case of the prosecution that on 22.3.2020 the petitioner-accused and deceased were consuming alcohol in the 2nd floor of the shed of their factory. CWs.5 and 6 were in the ground floor, they heard quarreling of the deceased with the petitioner. They kept quit thinking that the quarrel was after consumption of the alcohol. At about 11.30 a.m. the petitioner-accused called the complainant and informed that he wants to go back to his place to bring some more workers and went away and in the afternoon CW.6 went near the place and saw bleeding from the nose of the deceased and informed the same to CW.5 and the same has been informed to the complainant. Complainant came to the place and after noticing the same, filed the complaint.