KIRAN R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 and 2 under Sections 439 of Cr.P.C. to enlarge them on bail in Crime No.5/2020 of Soladevanahalli Police Station for the offence punishable under Section 307 r/w. Section 34 of IPC.

(2.) I have heard Sri Dilraj Jude Rohit Sequeira, learned counsel for the petitioners through virtual Court and the learned HCGP for the respondent-State and perused the records.

(3.) The facts of the case are that on 15.1.2020, at about 6.00 p.m. when the complainant and his friend were going near Ambari Wines Store at AGB Layout, some unknown persons were coming from opposite and hit the complainant and told them to go straight on the road and also told that the people are scared of their names. One of the accused told to teach the lesson to them. He took the glass beer bottle found on the road and stabbed the complainant's stomach and others assaulted him with hands. On the basis of the said complaint, a case has been registered.