LAWRENCE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail for the petitioners/accused in Crime No.90/2021 of Robertsonpet Police Station, K.G.F.(C.C. No.32/2022 pending on the file of the Senior Civil Judge and Principal JMFC Court, K.G.F.) for the offence punishable under Sec. 143 , 144 , 147 , 148 , 341 , 307 , 302 , 212 and 201 read with Sec. 149 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that on 23/10/2021, these two petitioners along with other accused persons surrounded the victim. When he tried to escape from the spot, he was chased and assaulted. When C.Ws. 1 to 3 came to rescue the victim, they were also assaulted and an attempt was made to take away their life. The injured succumbed to the injuries and hence, case has been registered, investigated and charge-sheet has been filed.