NANDA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(2.) The petitioner has preferred this petition under Section 438 of Cr.P.C. to enlarge him on anticipatory bail in connection with Crime No.22/2019 of Marikuppam Police Station. After investigation, charge sheet has been filed against five accused persons for the offence punishable under Sections 143, 144, 147, 148, 307, 323, 324, 341, 504, 506 R/W SEC. 149 of IPC .

(3.) It is the case of the prosecution that on 25.06.2018 there was a quarrel between the victim namely Rahul and one Karthik, who is arraigned as accused No.2 in the charge sheet. In the said quarrel, the said Karthik suffered bleeding injuries and in this regard, a case was registered in Marikuppam police station against Rahul and his friends. Since then, there was enmity between Rahul and Karthik. It is the further case of the prosecution that on 14.09.2019 at about 9.45 p.m., Karthik along with other accused persons having formed an unlawful assembly, assaulted Rahul with deadly weapons and caused bleeding injuries to him.