RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 439 of Cr.P.C. for granting of bail in Crime No.27/2022 (S.C. No.943/2022) registered by K.P. Agrahara Police Station, Bengaluru now pending on the file of City Civil and Sessions Judge, Bengaluru (CCH-66) for the offences punishable under Ss. 143, 144, 147, 148, 307, 323, 324, 504 r/w 149 of IPC .

(2.) Heard the arguments of the learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(3.) The case of the prosecution is that on 14/2/2022 a complaint was filed by one Darshan alleging that on 13/2/2022 at 8:45 p.m. his cousin brother Danush telephoned to him that some persons are quarrelling with him by stopping his vehicle. When himself and his cousin Abhishek went there, at that time some people have stopped the vehicle belonging to Dhanush and this petitioner was also there and during that quarrel the petitioner has assaulted the complainant with wicket stick and thereafter he gave a knife to his son/ Juvenile offender and he said to be assaulted the injured with knife on buttocks. Due to which he sustained injury and admitted to hospital. After registering case, the police arrested this petitioner on 1/3/2022 and was remanded to judicial custody.