NARENDRA @ NARU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned HCGP for the respondent-State and perused the records.

(2.) The petitioner in Crl.P.No.788/2020 is arraigned as accused No.1 and petitioner in Crl.P.No.895/2020 is arraigned as accused No.16, have approached this Court for grant of regular bail, in connection with the sessions case No.1851/2019 pending on the file of the LX Additional City Civil and Sessions Judge, Bengaluru [CCH-61] for the offences punishable under Sections 143, 144, 147, 148, 341, 302, 120-B, 427 read with Section 149 of IPC.

(3.) The brief factual matrix of the case as could be seen from the entire charge sheet are that the deceased by name Varun and also another person by name Manjunath.Y.V @ Thamma Manja were friends. The deceased Y.V.Manjunath said to have been committed murder of the brother of the accused No.1 by name Tablet Raghu. Accused No.14 and accused No.5 were also sustained injuries due to the said incident. Therefore, the accused persons were waiting for an opportunity to do away with the life of the deceased Thammamanja and Varun. In this context, it is alleged that on 25.08.2019, the accused Nos.1, 2, 3 and 16 along with accused No.17 went in a car - Hundai i20 belongs to the accused No.2 and found that the deceased persons were there near Sindhura Convention Hall. The deceased persons went in a Maruti Suzuki Access scooter bearing registration No.KA-05-KC-1623. The said scooter was being followed by the above said accused persons in their car. When the said scooter reached near the 24th main road, when they taken left turn, the said car dashed against the said scooter from behind and due to which, deceased persons fell down from the scooter. Taking advantage of the same, accused No.17 assaulted on the head of the deceased- Varun with an iron rod. The deceased-Manja jumped and made attempts to run away from his path through 24th main road. In that context, it is alleged that the accused Nos.1, 2, 3, 16 and 17 have chased the deceased-Manja and assaulted him. Accused Nos.4, 5 and 6 and juvenile offender by name Pavan, took the Maruti Ertiga Car bearing No.KA-41-C-8030 to the spot in order to help other accused persons to escape from the spot. On the basis of the above allegations, the respondent-police have registered a case and investigated the matter.