NARAYANA SWAMY D.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by the accused in Crime No.73/2020 of Nandagudi Police Station, Bengaluru Rural district, Bengaluru for the punishable under Sections 307 , 447 and 506 of IPC. The accused is in judicial custody. Therefore the counsel is praying for enlarging him on regular bail among the grounds urged therein.

(2.) Heard learned counsel for the petitioner and learned HCGP for the respondent - State are physically present before the Court.

(3.) It is contended by the petitioner's counsel during the course of his arguments that the accused is an innocent present and he is not at all committed the alleged offence as narrated in the complaint. On filing of the complaint by the complainant, the case in Crime No.73/2020 came to be registered alleging that this accused had attempted to take away the life of the injured.