TEJAS YADAV S.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1 in Crime No.96/2021 (S.C.No.164/2021) of Hassan Rural Police Station further case was transferred to jurisdictional Pension Mohalla P.S. Hassan and registered as Crime No.63/2021 for the offences punishable under Sec. 302, 201 read with 34 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that there was a galata between the victim and this petitioner. Hence, this petitioner informed about his friends and thereafter all joined together and searched the victim in the Car. When the victim was found this petitioner along with other accused persons inflicted injury with knife. Hence, a case has been registered; the police have investigated the matter and filed the charge sheet.