ANIL KUMAR Vs. STATE BY KODIGEHALLI POLICE STATION

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure, 1973, praying to grant bail in Crime No.40/2020 registered by the respondent - Police for the offence punishable under Section 307 of the Indian Penal Code, 1860.

(2.) Heard the learned counsel for the petitioner/accused through Video Conference and learned HCGP for the respondent in person.

(3.) Learned counsel for the petitioner/accused would submit that the petitioner is running a Hotel in Kodigehalli, Bangalore, and the victim Ravi was a regular customer in his Hotel for the last seven to eight years. The petitioner had acquaintance with the said victim Ravi. On 08.03.2020 at around 2.30 p.m. the victim Ravi had an altercation with some unknown persons in front of the Hotel of the petitioner and the petitioner tried to calm down the victim Ravi. In the evening of 08.03.2020 when the petitioner was near Sampige Bar near Kodigehalli, the victim along with his brother Shashikumar assaulted the petitioner and in the said incident Sri. Ravi, the victim sustained the injury on his head. One Smt. Shilpa lodged a complaint before the police on the same day at 9.00 p.m stating that the brother of the victim Shashikumar informed Smt. Shilpa that the petitioner herein had hit the victim on his head with short handed axe and the victim sustained head injury. Immediately the victim was taken to M.S.Ramaiah Hospital for treatment and thereafter to NIMHANS for further treatment. On the complaint of Smt. Shilpa FIR was registered in Crime No.40/2020 for the offences punishable under Section 307 of IPC and the petitioner was arrayed as sole accused. The petitioner was taken into custody and he is in judicial custody since 09.03.2020.