CHANDRASHEKHAR SOMANAGOUDA Vs. STATE OF KEMBHAVI P.S

JUDGEMENT

(1.) The petitioner has sought for regular bail under section 439 of Code of Criminal Procedure, 1973 in Crime No.103/2019 of Kembhavi Police Station, registered for the offences punishable under sections 143 , 147 , 148 , 323 , 324 , 307 , 504 , 506 read with section 149 of Indian Penal Code, 1860 (hereinafter for brevity referred to as ' IPC ').

(2.) The complainant in the case is said to be the elder brother of the alleged injured Bhimanagouda. According to the complainant, on 15.09.2019 at about 8.30 a.m., the present petitioners joined by remaining three accused, forming an unlawful assembly, went to a place called Mouneshwar temple in Vandaganur village where the injured Bhimanagouda was sitting along with his brothers including the complainant and accusing the injured that he is not facilitating the water in their lands, the accused telling that they would take away his life, assaulted Bhimanagouda with stone, hands and iron rod, causing injuries to him. Thus, a complaint in respondent station Crime No.103/2019 for the offences punishable under sections 143 , 147 , 148 , 323 , 324 , 307 , 504 , 506 read with section 149 of IPC was registered against them.

(3.) The prosecution has opposed the petition by filing its objection.