BHARAT Vs. STATE

JUDGEMENT

(1.) This petition is field under Sec. 439 of Cr.P.C., seeking regular bail in Crime No.147/2021 of Kalaburagi Police Station, Kalaburagi, registered for offences punishable under Ss. 143, 147, 148, 323, 324, 366, 307, 504 read with Sec. 149 of IPC.

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

(3.) The factual matrix of the case is that on 25.07.2021 when the complainant and his friends had been to a dhaba situated near Pattan cross and after having lunch when they were coming outside, at that time, four persons initially took the complainant forcibly in a two wheeler and due to the fear, friends of complainant went away from the said place and accused persons took the complainant towards Savalagi road and thereafter took him to Station Babalad and a Maruti van came there and in the said Maruti van, Karan Rocks, Basu KTM, Varun and Parameshwar alighted from the said van and all of them took him to land and abused the complainant and assaulted with regard to his sister's issue and all of them with deadly weapon like talawar assaulted and others were also holding clubs and some of them watching and as a result of the inflicting injury with the talawar, the leg was amputated. Based on the statement of the injured - complainant, police have registered the case.