BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who has been arrayed as accused No.2 is seeking to be enlarged on bail in connection with his detention pursuant to the proceedings in Crime No.48/2018 for the offence punishable under Section 307 read with Section 34 of IPC.

(2.) The case that is made out by the prosecution is that on 04.03.2018, the complainant's brother had finished his work and returned home at 5.00 p.m., and at about 8.00 p.m., he went outside. On the intervening night of 04/05.03.2018, at about 12.55 a.m., he called the complainant over phone and informed that some unknown persons had assaulted him. The complainant went to the spot and took the victim for treatment. The complaint having been lodged, FIR was registered, investigation is complete and charge sheet has been filed.

(3.) It is the submission of learned counsel for petitioner that accused No.1 as against whom imputation of inflicting the injury by use of knife is made has been enlarged on bail as per the order in Crl.P.No.963/2019 which is passed on 22.06.2019. It is also stated that the brother of the complainant has been discharged after having taken medical treatment.