KEERTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners/accused Nos.4 to 7 and accused No.2 respectively in Crime No.41/2022 of K.R. Sagar Police Station, Mandya, for the offences punishable under Ss. 307, 341, 427 read with Sec. 34 of IPC.

(2.) Heard the respective learned counsel for the petitioners 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 24/2/2022 at 10.30 a.m. at Raghavendraswamy Mutt Road, construction work was going on in the new house of the complainant. He went there and after noticing that some work is in progress, when he was returning back at 12.25 p.m. in the Innova car bearing No.KA-55-0856, at that time, another Innova gold colour car came and obstructed his way, wherein 3 to 4 persons got down from the car holding Long and iron road in their hands. They came with an intention to take away his life and out of them, one person holding Long came to assault him and while doing so, he had hit the front class of the car and another person hit the right side glass causing damage to Innova car and glass piece hit his right hand and immediately, he reversed his car and other unknown persons were following him and when he screamed, seeing the incident, the residents also rushed to the spot and thereafter, those persons went away in the car. Hence, complaint is lodged. Based on the complaint, the police have registered the case and the matter is under investigation.