HANUMANTHARAJU T.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned High Court Government Pleader for the respondent-State and perused the records.

(2.) This petitioner/accused No.1 has earlier approached this Court for grant of bail in CRL.P. No.5808/2019 and connected matters, this Court has rejected the said Criminal petition with a liberty to the petitioner to approach this court for grant of bail after filing of the charge sheet.

(3.) At that time, the entire charge sheet papers were not available to the court. Now, the charge sheet is available. The allegations made against the petitioner in the charge sheet is that on 8/7/2019 in the evening at about 4.00 p.m., in Bijawara village survey No.58/2B-1 in front of the shed of CW1, the accused have started quarreling with the deceased who is no other than the husband of the complainant and it is alleged that the Accused Nos.2 & 3 have assaulted CW-1 and accused No.1 has assaulted the deceased T.H. Manjanna, on his left shoulder and caused severe injuries. He died later in the hospital due to hemorrhage due to the injuries.