ANANDA NALIKE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused under Section 439 of Cr.P.C. to enlarge him on bail in Crime No.42/2019 (SC No.5006/2019 on the file of V Additional District and Sessions Judge, Dakshina Kannada Mangaluru, sitting at Puttur).

(2.) I have heard the learned counsel Kum. Pooja Kattimani for Sri. Dinesh Kumar K. Rao and Sri. Rohith B.J. learned High Court Government Pleader for the respondent-State.

(3.) The genesis of case of the prosecution in brief are that on 01.03.2019 at about 5.00 p.m., the son of the complainant Sri. Yashwant K went to his brother's house and stayed there and on 02.03.2019, along with his brother-Poovappa had been to Uppinangady to watch Kamabla along with his relatives. It is further alleged that on 03.03.2019 at about 6.15 a.m., when the complainant-father of the deceased was in his house, police informed him over the telephone that someone has assaulted his son Yashwant with a weapon on his stomach and he has been sent to Government Hospital at Puttur and thereafter first aid was given and he has been shifted to Wenlock Hospital, Mangalore for higher treatment. When he came to Wenlock Hospital at about 8.45 a.m. he saw his son had suffered with injuries and has expired. On the basis of the complaint a case has been registered.