GANGU PRADHAN Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.207/2020 registered by Hosakote Police for the offences punishable under Ss. 504 , 307 of Indian Penal Code.

(2.) Heard 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 on complaint of one Kishor who gave information to the police he along with one Dipleep Groum i.e., C.W.2 was residing in same room, and accused belonged to the same native place of C.W.2, and all were working in the Godrej Chicken Company. On 19/6/2022 when they were standing in front of their room, on account of previous enmity, the petitioner picked up quarrel with C.W.2, abused him in filthy language, and stabbed him in the stomach with a knife. He intends to commit murder. When C.W.1 Kishore Kumar Pradhan went to the rescue of C.W.2, the petitioner stabbed his stomach also with the same knife and caused grievous injuries. Due to which both fell down and they have been taken to the hospital. On the basis of complaint lodged by C.W.1, the respondent police registered the case, arrested the accused, and remanded him to judicial custody. The petitioner has approached the Sessions Court for grant of bail, which came to be rejected. After rejection of the bail petition, the petitioner approached this Court, later, it was withdrawn with the liberty to file a fresh application after the filing of a charge sheet. Now, the charge sheet is filed. Hence, he is before this Court.