RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under section 439 Cr.P.C ., for granting bail in Crime No.14/2020 of Betageri Extension P.S., registered for the offence punishable under sections 323 , 307 , 504 , 506 read with section 34 of IPC.

(2.) The facts of the case briefly stated in the petition are that, on 13.3.2020 night at about 2.00 a.m., the complainant and two others had gone to Tagore Road, Gadag, to get one more friend to celebrate Holi Festival. At the said place the residents of that area picked up quarrel with the complainant and his friends and slapped the complainant. The complainant came back to the house and informed to his uncle regarding the said incident. Hence, his uncle along with the complainant and others came back to the spot to enquire as to why they have assaulted the complainant. By that time one of the person assaulted the complainant's uncle with a stick on his head and others assaulted with their hands on his face and other parts of the body. On enquiry, it was learnt that the petitioner Rajesh @ Raju Kattimani and three others have assaulted them. On registering the complaint, the investigation is commenced. The accused was arrested on 20.3.2020 and since then he is in judicial custody. The bail petition filed before the Sessions Court is rejected.

(3.) Heard learned counsel for the petitioner and the learned Addl. Government Advocate. Perused the prosecution records available at this stage.