BOREGOWDA B. N. Vs. STATE OFKARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners in Crime No.26/2022 of K.R.Pet Rural Police Station, Mandya district for the offences punishable under Ss. 143 , 147 , 148 , 323 , 324 , 341 , 307 , 114 , 504 , 506 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 is that accused Nos.1 to 7 due to political ill-will and also the previous ill-will, by forming an unlawful assembly with the deadly weapons in order to prevent CW2 to look after the work under taken by CW17, wrongfully restrained CW2 and it is also an allegation that with the intention to take away the life of CW2, petitioner No.1/accused No.1 inflicted injury with the knife on his stomach and when the incident was witnessed by CW3, he came to pacify the same and at that time, petitioner No.2/accused No.2 inflicted injury with the knife on his right hand hence, he fell down on the ground and again accused No.3 inflicted injury with the iron rod on him and accused No.1 also inflicted injury on CW2 on his lower part of the chest and accused Nos.5, 6 and 7 instigated petitioner No.1 to take away the life of CW2 and accused No.4 who is also a powerful person in the politics, instigated other accused persons in the alleged act and this incident was witnessed by CW1, 4, 5 and 6 and injured CW2 and 3 were taken near their houses and at that time accused persons threatened CW2 and 3 stating that they would not leave them. Based on the complaint, the police have registered the case and after completion of the investigation, charge-sheet has been filed against the accused persons for the aforesaid offences.