SANJAY @ SANJU Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused 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 of the prosecution is that on 26/10/2021 at about 10:30 p.m, when the complainant went on his bike to bring food from the Hotel and when he was standing in front of the Hotel, the residents of Venkataramanagara and others have suddenly came near his bike and surrounded him, scolding him in a filthy language and threatened him by saying that why he came there. When the complainant questioned, this petitioner along with other accused persons assaulted him.