NAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners/accused Nos.4 and 5 in Crime No.141/2020 of Kaggalipura Police Station, Harohalli Circle, Ramanagara, for the offences punishable under Ss. 143, 147, 148, 341, 302, 34 and 120-B read with Sec. 149 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that these two petitioners are arraigned as accused Nos.4 and 5 and these petitioners have inflicted injuries on the victim i.e., accused No.4 by talwar and accused No.5 by cricket bat on 8/7/2020 and statement of eye witnesses i.e., C.Ws.2 to 5 was recorded on 9/7/2020 and these petitioners were arrested on 10/7/2020 and the blood stained clothes of these petitioners were also seized and FSL report is yet to be received.