VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is field by the accused No.7 under Sec. 439 of Cr.P.C. for granting bail in S.C.No.10005/2021 pending on the file of the IV Additional District and Sessions Judge sitting at Doddaballapura, Bangalore Rural District, for the offences punishable under Ss. 120B , 109 , 323 , 396 , 506 r/w 201 of 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 on the complaint by one Lalitha w/o Palanethraiah filed on 16/8/2020, it is alleged that on 15/8/2020 when she herself along with her daughter and son were sleeping in the garden house, at about 1.30 a.m., one unknown person came and knocked the door and when she opened the door, he informed that his friend met with an accident and he requires water. She suggested him to call ambulance. In reply, he said that he has intimated the ambulance and is coming. By saying so, the accused and other three persons came inside and started assaulting her. When the complainant raised her voice, her son Manjunath, the deceased came to rescue her, the accused persons assaulted him with knife and other deadly weapons. Some of the accused persons came inside and searched the house but nothing was found. Thereafter, they took the Lava mobile phone belonging to the daughter of the complainant and took the vehicle which was parked outside the house and went away.