NITHIN KUMAR @ NIPINA @ BUSA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.2 in Crime No.112/2021 of Kempegowdanagar Police Station, Bengaluru City, for the offences punishable under Ss. 143, 144, 341, 307, 504, 506 read with Sec. 149 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 is that, this petitioner i.e., accused No.2 assaulted the victim with stone on the head and other accused persons abused, surrounded and caught hold of him. Accused No.1 pulled his collar and dragged him near cyber shop near the hotel, as a result, the victim has sustained the injuries. The police have registered a case, investigated the matter and filed the charge-sheet for the offences punishable under Ss. 143, 144, 341, 307, 504, 506 read with Sec. 149 of IPC.