YOGISH SAMAGARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused Nos.1 and 2 under Section 439 of Cr.P.C. praying to release them on bail in Crime No.13/2020 of Belthangady Police Station for the offences punishable under Sections 302, 504 r/w. Section 34 of IPC.

(2.) I have heard Sri Sachin B.S., learned counsel for the petitioners-accused Nos.1 and 2 virtually and Sri Mahesh Shetty, the learned HCGP for the respondent- State.

(3.) The gist of the complaint is that on 9.2.2020 in between 9.30 p.m. and 9.45 p.m., the accused persons blocked the way to the house of the complainant by cement blocks and restrained the complainant and his family members. When they questioned accused Nos.1 and 2 they picked up quarrel and abused them in filthy language. They also assaulted them with iron rods. At that time, accused No.1 went inside the house, brought a knife and caused injury on the neck of the deceased, as a result of the same, deceased sustained injuries and died on 10.2.2020. On the basis of the complaint, a case has been registered.