HANEEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused No.2 under Section 439 of Cr.P.C., to enlarge him on bail in Crime No.125/2019 of Puttur Town Police Station for the offences punishable under Sections 447 , 326 , 342 , 307 , 120B , 109 and 201 read with Section 34 of IPC.

(2.) I have heard Sri. Lethif B learned counsel for the petitioner through virtual hearing and learned High Court Government Pleader for respondent-State.

(3.) The facts of the case leading to the complaint are that on 26.11.2019 at about 6.30 p.m., the complainant was standing in-front of the house. At that time, accused Nos.1 to 4 came in white Indica Car and it is accused No.1 - Sadiq @ Blade Sadiq made two gunshots towards complainant. Due to which, the complainant suffered injuries on his left side chest and on the right eye, for which he has taken treatment in Indiana Hospital at Mangaluru. On the basis of the complaint, a case has been registered.