SYED ZAMEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 for granting bail in Crime No.113/2019 registered by Kalasipalya Police Station, Bengaluru for the offences punishable under Sections 143 , 147 , 148 , 302 read with 149 of Indian Penal Code (for short, 'the IPC ').

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader.

(3.) The case of the prosecution is that on the complaint of one Arun Kumar, the respondent Police registered a case on 20.06.2019. It is alleged by the complainant that he is running Tata Ace goods vehicle. That on 19.06.2019 at 10.15 p.m., at Kalasipalya new extension, 4th Cross, accused Nos.4 and 5 were moving on their two wheeler motorcycle in high speed and touched the deceased-Ananda. When the said Ananda scolded accused Nos.4 and 5 and advised to drive the motorcycle in a proper manner, for that the deceased-Ananda has assaulted accused No.5 and in turn, accused Nos.4 and 5 were abusing the deceased. By that time, accused Nos.1 to 3 came to the spot. They also started quarreling with the deceased. At that time, this petitioner suddenly took out a button knife and stabbed Ananda on his chest and other parts of the body. Then, the complainant and other persons rescued the deceased. Then the deceased was shifted to the hospital. On the way, he succumbed to the injuries. On the basis of the complaint, the Police have registered the case against six unknown persons and during the investigation, they arrested this petitioner and other accused. They have been produced before the Court. In turn, they were remanded to the judicial custody. The petitioner moved the bail petition before the Sessions Judge, which came to be dismissed. Hence, this petition.