MOHAMMED SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent.

(2.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.88/2020 of Chitradurga Kote Police Station, Chitradurga, for the offences punishable under Sections 504, 323, 324 r/w 34 of IPC.

(3.) The factual matrix of the case is that on 04.05.2020 when the injured/victim demanded money from accused No.1 which was owed by him, but accused No.1 denied the same and went away. Thereafter, accused No.1 called the injured/victim over phone and informed him to come to Thippareddy Nagara; the victim along with his friend Afrid on the same day at about 8.30 p.m., went to the said place and they found accused No.1 along with this petitioner and abruptly both of them started abusing the victim and also assaulted him and his friend and when this petitioner caught hold of the victim, accused No.1 with a sharp edged weapon inflicted the injury on his abdomen and as a result, he sustained injuries. Both the accused left the place leaving them on the spot. Thereafter, the victim and his friend Afrid went in the bike belonging to Afrid to Chitradurga District Hospital and took treatment as out patient and returned home. Due to increase in pain, again the victim went to Chitradurga District Hospital and took treatment as in-patient and his friend also again went to Chitradurga District Hospital and took treatment as out patient. The complaint was lodged on 05.05.2020. Based on the complaint of the victim, case was registered at the first instance for the offences punishable under Sections 504, 323, 324 r/w 34 of IPC. When the victim succumbed to the injuries on 08.05.2020, Section 302 of IPC was also invoked against this petitioner and accused No.1.