PUNITH NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused in Crime No.470/2021 of Madanayakanahally Police Station, Bengaluru District, for the offences punishable under Ss. 506, 504, 307, 323 read with Sec. 34 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, this petitioner along with other accused persons on 4/10/2021, all of them joined together and accused No.1 inflicted injury with a knife on the abdomen of the victim and also abused in a filthy language, caused a life threat and the injured had sustained the grievous injuries. The police have registered a case, investigated the matter and filed the charge-sheet.