DILIP KUMAR K.A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Sec. 439 of the Code of Criminal Procedure, 1973, (for short, 'the Cr.P.C.') for granting regular bail in Crime No.64 of 2021 registered by Mahadevapura Police Station, Bengaluru, for the offence punishable under Sec. 307 of the Indian Penal Code, 1860 (for short, 'the IPC').

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

(3.) The case of the prosecution is that, Smt. Dhanalakshmi, mother of the injured by name Harisha, lodged a complaint alleging that, on 27/2/2021 at about 8.30 p.m., the petitioner came to her house and asked her son to come along with him as he wanted to talk with regard to love affair of his sister, Pallavi, and the injured. After some time, she received information from Soumya, elder sister's daughter, that someone has assaulted the injured with knife and caused bleeding injury. Immediately, she went to the spot and the injured had sustained bleeding injury on his neck. On enquiry, the injured revealed that, the petitioner took him near railway track and assaulted him with cable racing knife and attempted to kill him. Based on the complaint, the Police arrested the petitioner on 28/2/2021 and remanded him to judicial custody. The petitioner approached the Sessions Court for granting bail, which came to be rejected. Hence, this petition.