NASIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting bail in Crime No.128/2021 registered by Surathkal Police Station for the offences punishable under Ss. 143, 147, 148, 323, 504, 506, 307 read with Sec. 149 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on the complaint of one Mohammed Junaid who is an injured, the Police recorded his statement in the Hospital on 02.09.2021 at 9.00 p.m., where he has stated that when he was standing along with his two cousin brothers on the road, accused Nos.1 to 5 having some personal enmity with his cousin brothers, reached the said spot, picked up quarrel with him, abused him in filthy language and assaulted him by means of hands and legs and when the complainant tried to escape, accused No.1 stabbed on his chest with knife and caused bleeding injuries. Thereafter, he was taken to the hospital, treated and after intimation to the Police, the complainant filed a complaint and the Police registered a case. The petitioner was arrested on 03.09.2021, the weapon was recovered and subsequently, the petitioner was remanded to the judicial custody. The petitioner approached the learned Sessions Judge for granting bail which came to be rejected. Hence, this petition.