SHRIPATHI S/O PURUSHOTHAMA Vs. STATE

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.120/2019 of Buntwala Rural Police Station for the offences punishable under Sections 448, 324, 307, 504 and 506 read with Section 34 of IPC.

(2.) I have heard Sri. Rajesh Rao. K, learned counsel for the petitioner through virtual hearing and Sri. Mahesh Shetty, learned High Court Government Pleader for respondent-State.

(3.) The facts of the case are that on 29.11.2019 at about 4.00 p.m., when the complainant was present in the house along with her husband, some body had ranged the calling bell and when her husband opened the door, accused Nos. 1 to 3, who were known to them, all of a sudden entered the house by pushing her husband inside the house and started assaulting him with swords and hands causing bleeding injuries all over his body. When the complainant also tried to pacify, she was also assaulted. When she started screaming and seeking help, the accused persons by throwing the said lethal weapons, escaped from the seen. Thereafter, the victims were taken to Father Muller Hospital and a complaint was registered.