LAWS(KAR)-2020-10-99

RAJARAM Vs. STATE OF KARNATAKA

Decided On October 19, 2020
RAJARAM Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition has been filed by petitioner-accused No.8 under Section 439 of Cr.P.C., to release him on bail in Crime 78/2020 (C.C.No.2349/2020) registered by Vijayanagara Police Station, Mysuru (pending on the file of V J.M.F.C. Court at Mysuru) for the offence punishable under Section 120(B) , 302 , 201 and 109 read with Section 34 of IPC.

(2.) I have heard the learned counsel Sri Sandesh J Chouta on behalf of Sri Ismail M Musba for petitioner-accused No.8 by virtual hearing and Sri R D Renukaradhya, learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint is that petitioner- accused No.8 and his wife were running a Hair Implantation clinic in the name and style of "Hair and Skin Factory". The complainant and his friends namely deceased Arshith, Manju and Manasa were working in the said clinic. Since petitioner-accused No.8 and his wife were earning money illegally by defrauding the public, the complainant and his deceased friend left the job and they established their own clinic in the name and style of "Hair and Skin Solutions". Petitioner- accused No.8 and his wife were used to threaten the complainant and his friends with the help of one Rajath, who is also working in their factory by calling over the phone. As the friends and deceased did not close the clinic, with an intention to kill the deceased, accused Nos.1 to 7 have been set up by paying the supari. On 17.06.2020 at about 10.30 a.m., when the deceased Arshith went out on his scooter to drink tea, at about 10.50 a.m., Arshith called the complainant and informed him that he was in the way close to the house and when the complainant came out of the house and saw that the people had assembled on the road and immediately, he went to the spot and found that the deceased was laying on the road. When the complainant enquired with one Pramodkumar, he told him that when Arshith was coming on his scooter, two persons came and dashed against his scooter and made latter to fall. In the meanwhile, accused No.3 punched on the face of the deceased and after taking out a knife which has been kept on his vest, assaulted on the deceased and when he tried to get up, again accused No.3 has assaulted on his thigh and caused the bleeding injuries. Thereafter, accused Nos.1 to 4 went from that place and they informed the same aspect to accused Nos.5 to 7. On the basis of the complaint, a case has been registered.