PRAMODH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed petition under sec. 439 of Cr.P.C enlarging them on bail in Kempapura Agrahara Police Station in Crime No.42/2022 registered in S.C.No.1207/2022 on the file of LXIV Additional City Civil & Sessions Judge (CCH-65), Bengaluru for the offences punishable under sec. 143 , 144 , 147 , 148 , 120(B) , 302 , 323 , 504 read with sec. 149 of IPC.

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

(3.) The brief facts of the prosecution case are that, the present petitioner No.2 was doing wheeling in front of the house of complainant and used to smoke cigarettes. In this regard the complainant has approached the petitioner and advised them and later on they approached the father of the petitioner No.2 and he assured of advising them. It is further alleged that on 10/3/2022 at night when the complainant had gone to meet the father of the petitioner No.2, the accused took the complainant and deceased near Mary Matha Church and they quarrelled with the complainant and accused Nos.1 and 2 assaulted the deceased Thomas by dagger and long, while the present petitioner assaulted him by hands and in fact the allegations disclose that the present petitioner No.2 started the dispute and they also kicked him. The deceased suffered grievous injuries and when he was shifted to the hospital, he succumbed because of the injuries. Hence, crime came to be registered.