MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.4 seeking bail under Section 439 of Cr. P.C in Crime No.217/2018 of Magadi Road Police Station, now pending on the file of 67th Additional City Civil and Sessions Judge, Bengaluru City. Chargesheet has been filed against 8 accused persons for the offences punishable under Section 143 , 147 , 148 , 448 , 307 , 302 , 120(b) r/w 149 of IPC .

(2.) Heard the learned counsel appearing for the petitioner and learned HCGP for the respondent-State.

(3.) The first informant Smt. Parvathamma K.H is the wife of deceased Ranganath Naik. The case of prosecution is that a house unauthorisedly constructed by accused Nos.2, 6, 7 and 8 was demolished by the officials of BDA on a direction issued by the High Court. The accused were under the impression that the deceased was responsible for the same. Hence all the accused held a conspiracy to eliminate the deceased and in furtherance of their conspiracy, on 14.10.2018 at about 10.30 a.m, they secured the deceased to Havanur Public School under the guise of discussing the matter regarding demolition of the house. It is the further case of the prosecution that the accused were armed with deadly weapons like chopper and knife and when the talks were going on, accused Nos.1 to 4 entered into the office room of the school and attacked the deceased and assaulted him with such weapons carried by them. On account of the assault Ranganath succumbed to the injuries.