CHETHAN K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.2 filed this petition under Sec. 439 of Cr.P.C seeking regular bail in Crime No.197/2022 of Tarikere Town Police Station, registered for the offences punishable under Ss. 143, 144, 147, 148, 341, 324, 504, 307 r/w Sec. 149 of IPC.

(2.) Heard the learned counsel for petitioner and learned HCGP for respondent-State. Perused the records.

(3.) The brief factual matrix leading to the case are that on 21/8/2022 at about 7.30 p.m., the complainant was proceeding from M.C.Halli to Bhadravathi and at that time the present petitioner along with other accused came in a Duster vehicle and picked up quarrel with complainant by abusing him in vulgar language. It is also alleged that the petitioner and other accused assaulted the complainant on his chest, stomach and genital region and also assaulted by beer bottle causing bleeding injuries. It is further the case of the prosecution, they were also possessing machete and longs and attempted to cause his death. When the friend of complainant by name Madhukumar came there the petitioner along with other accused fled from the spot and immediately he was shifted to Shimoga Megon Hospital and after obtaining treatment he lodged a complaint.