KOUSHIK RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No. 4 under Sec. 439 of Cr.P.C. to release him on bail in Crime No. 177/2019 of Srirampura Police Station for the offences punishable under Ss. 120(B), 143, 144, 147, 148, 302 r/w. 149 of Indian Penal Code.

(2.) I have heard the learned Counsel Sri Pradeep C.S. for the petitioner-accused No. 4 and the learned High Court Government Pleader Sri Mahesh Shetty for the respondent-State.

(3.) The gist of the complaint is that the son of the complainant was unemployed for a long time and subsequently he was employed in Zomato and was working as a delivery boy about 2-3 days. Her son was staying at his friend's residence. On 26/12/2019, he returned to home at about 5:00 p.m. and took a bath and had dinner. At about 7:00 p.m., he received a call from one of his friend and he by stating to the complainant that he will come back and went out. At about 9:30 p.m., she received a call from Dileep, who is a friend of her son stating that himself and Manjunath were called at about 9:15 p.m. by Thilak to discuss about money relates near L.N. Pura Bus Stand and when they went towards the bus stop, all of a sudden Thilak and 4 to 5 of his associates attacked deceased Manjunath with machu and knives and assaulted all over his body and as a result of the same, he has lost his consciousness and fell down and the Police got him admitted to K.C. General Hospital. On the basis of the complaint, a case has been registered.