MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today. Learned counsel Sri. D.P.Prasanna for petitioner and Sri.K.Nageshwarappa, learned HCGP for respondent are present.

(2.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.89/2020 registered against him for the offences punishable under Sections 364-A , 341 , 384 , 323 , 324 , 504 , 506 read with 34 of IPC by respondent-Tavarekere Police Station, Ramanagara.

(3.) The case is registered in Cr.No.89/2020 on the basis of the report lodged by one Deepak Kumar son of Late Nathunnissani, MNR Stones Crusher, Madapatanna, Tavarekere Hobli, Bengaluru city, against the accused for the aforesaid offences. The incident is stated to have been occurred on 17.3.2020 from 8.00 a.m. to 5.30 p.m. The complaint was lodged at 8.15 p.m. on the same day.