THOHID KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners- accused Nos.1 and 2 under Section 439 of Cr.P.C., to release him on bail in Crime No.13/2020 of Doddapete Police Station, Shivamogga (pending on the file of II Additional District and Sessions Judge, Shivamogga) in SC No.59/2020 for the offences punishable under Section 302 read with Section 34 of IPC.

(2.) I have heard the learned counsel Sri C.R. Raghavendar Reddy for petitioners-accused Nos.1 and 2 by virtual hearing and Sri R.D. Renukaradhya, learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint is that on 19.01.2020 at about 5.45 p.m. when the complainant was in his house friend of the deceased called over the phone and informed that their friends were taking a tea in tea stall. At that time, accused No.1-Thohid Khan came along with his friend at about 5.30 p.m. by holding a knife and told deceased Mohammed Ali @ MD Ali is troubling him regarding the matter with regard to girl and with an intention to take away the life of the deceased assaulted with knife on his head, left side of neck, left side of chest and when his friends tried to rescue the deceased, at that time accused No.1 stabbed the right side shoulder of deceased and ran away along with accused No.2 on the motor cycle. On the basis of the complaint, a case has been registered.