MALLESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.13/2022 of Kodigenahalli Police Station, Tumakuru, for the offences punishable under Ss. 324 , 307 , 427 , 448 , 504 read with 34 of IPC .

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

(3.) The factual matrix of the case of the prosecution is that on 7/2/2022 at 7.15 p.m., this petitioner along with other accused persons trespassed the house of the complainant, caused mischief and assaulted him with deadly weapons, as a result of which, the complainant sustained injuries to his head and while leaving the house, the accused persons also threatened him that they will not leave him. Immediately, he was taken to the Government Hospital at Madhugiri and thereafter, to the General Hospital, Tumkur. He also took treatment at Victoria Hospital. At the first instance, the case was registered for the offences punishable under Ss. 324 , 307 , 427 , 448 , 504 read with 34 of IPC and subsequent to his death on 13/3/2022, Sec. 302 of IPC was invoked.