ANANDA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by petitioner - accused No.1 under Section 439 of Cr.P.C, praying this Court to release him on bail in Crime No.220/2019 of Byappanahalli Police Station, Bengaluru City (pending on the file of 10th ACMM, Court, Mayo Hall, Bengaluru), registered for the offence punishable under Section 302 read with 34 of IPC .

(2.) I have heard the learned counsel Sri. Anees Ali Khan for the petitioner - accused No.1 virtually and learned High Court Government Pleader Sri.R.D.Renukaradhya for respondent- State.

(3.) The gist of the case of the prosecution in brief is that on 17.12.2019 at about 7.30 p.m, near the Auto stand some altercation took place between the deceased and accused No.1 with regard to snatching of amount of Rs.1,500/-. With that ill-will accused No.1 along with accused No.2 with an intention to commit murder of the deceased came to the house of the deceased on 21.12.2019 at about 5-45 p.m., the deceased was staying in the third floor and then accused have committed murder by assaulting him with knife on his neck, chest, stomach and buttock.