HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused under Section 439 of Cr.P.C. seeking bail in Crime No.202/2019 registered for the offence punishable under Section 307 of IPC by Subramanyapura Police Station.

(2.) The prosecution case is that on the complaint filed by Sri.Sachin K., the Police have registered the case. The allegations are that on 14.07.2019 at 5:00 p.m. when the complainant was going near Prarthana School at Chikkallasandra near Tirumala Mess, there was a quarrel between the petitioner-accused and his friend deceased Kishor. When the complainant interfered to prevent them from quarrelling, the petitioner-accused assaulted him with beer bottle on his head, then he stabbed the deceased Kishor with the beer bottle on his neck, thereby committed the murder of Kishor and attempted to commit murder of the complainant. The bail application filed by the petitioner is rejected by LVIII Addl. City Civil and Sessions Judge (CCH-59), Bengaluru City.

(3.) Having heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State, this Court gone through the charge sheet records.