KUMARASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused in Crime No.120/2020 of Jnanabharathi Police Station for the offences punishable under Section 307 IPC and Sections 3 , 25 & 25 of Indian Arms Act, 1959.

(2.) Since from the date of his arrest, the accused is in judicial custody. Hence, the Counsel for the petitioner prays for enlarging the accused on regular bail amongst the grounds urged therein.

(3.) It is alleged in the complaint that the complainant was residing along with her husband, three daughters and a son in a rented house at Sonnenahalli. That on account of holidays declared due to Pandemic Covid-19, her minor son was not proceeding to the school. That on 09.06.2020 at about 4.30 p.m., her nephew and other children and her minor son were playing around 200 metres away from her house. Thereafter her nephew came and informed that the accused shot her minor son with a gun and took her to the spot, where she saw that the petitioner was coming from the opposite direction along with her son who had sustained bleeding injuries on his stomach. Thereafter, she asked her son about the incident and her son showed the petitioner and told that he was in possession of the gun and when he went near the accused, the accused fired the gun and he sustained injuries. That immediately the injured was taken to Vijaya Hospital and was treated there and on the advise of the doctors at Vijaya Hospital, the injured had been taken to Fortis Hosptial for better treatment. Thereafter, the complainant had been to the Police Station and gave the complaint by narrating the incident. Based on the complaint, the crime came to be registered by the police against the accused. Subsequently, the Investigating Officer has investigated the case and filed the final report.