MOHAMMED MUJAHID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who is accused No.1 is seeking to be enlarged on bail in connection with his arrest pursuant to the proceedings in Crime No.52/2019 for the offences punishable under Sections 323 , 324 , 326 , 504 , 307 , 302 read with Section 34 of IPC and Sections 3(1)(r)(s)(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 2015.

(2.) It is the case of the prosecution that a complaint was lodged by the brother of the deceased who has stated that when the complainant was in his house on 07.04.2019 at 10.00 p.m. one of the friends of the deceased informed the complainant that his younger brother was involved in an altercation and was being assaulted near Rajesh Wines. The complainant along with his sister's son rushed to the spot and found his brother lying on road with stab injury on his chest and was bleeding. It is further submitted that on an enquiry they found that there were some altercation in front of the wine shop and accused No.1 stabbed the deceased while assaulting the others who were present. Subsequently, a complaint was lodged, FIR was registered and accused No.1 was arrested on 18.04.2019 and has been in custody ever since.

(3.) Investigation is complete and charge sheet has been filed and accused Nos. 2 to 5 have been enlarged on regular bail.