SURESH SINDHE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioners/accused Nos.1 and 2 in Crime No.174/2019 registered by City Market Police Station, Bengaluru for the offence punishable under Sections 341 , 504 , 307 , 302 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the State.

(3.) The facts of the case is that on 22.9.2019 at 3.30 p.m. when the complainant was doing business, the petitioners were soliciting the customers to them that they would sell the same for low price since both are doing the same business, the complainant questioned the same. At that time, the petitioners along with two others abused in a filthy language and on the instigation of accused No.4, these two petitioners inflicted the injuries to the brother of the complainant with knife and accused No.3 held him. As a result, he has sustained injuries to vital parts. Immediately he was shifted to the hospital and he died after five days of the incident. Based on the complaint, the police have registered the case against the petitioners and others for the offences punishable under Sections 341 , 504 , 307 , 302 read with Section 34 of IPC.