KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners in Crime No.256/2021 of Channammanakere Achu Kattu Police Station, Bangalore for the offence punishable under Ss. 143, 144, 147, 148, 323, 324, 307, 504, 506, 120B, 149 of IPC and Sec. 27(2) of Arms Act.

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

(3.) The factual matrix of the case is that on 2/12/2021, these petitioners, who have been arraigned as accused Nos.6 and 11 along with other accused persons with an intention to take away the life of the victim, formed an unlawful assembly and they were holding deadly weapons in their hands and at that juncture, accused No.1 inflicted injury with dagger on the stomach of the victim, as a result, he has sustained injuries and he was an inpatient from 3/12/2021 to 24/12/2021. Hence, invoked the offence of attempt to murder and also other offences.