VINOD KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.9 has filed this petition under Sec. 439 of Cr.P.C for enlarging him on bail in Crime No.41/2022 of Panambur Police Station registered for the offence punishable under Ss. 307 and 326 read with Sec. 34 of Indian Penal Code (for short IPC) and subsequently, altered to Ss. 302, 326, 307, 212 and 120B read with Sec. 34 of IPC

(2.) The brief factual matrix leading to the case is that one Koosa Bangera has lodged a complaint alleging that on 6/6/2022 at 6.45 p.m., the son of the complainant and the victim went to Baikampady to bring milk on his bike, but he did not return in time. Subsequently, at 7.30 p.m., it is revealed that accused persons attacked on the son of the complainant by Talwar and as a result, he sustained severe injuries on his face, backside of the head and other parts of the body. Then, he was admitted in A.J.Hospital and initially, the complaint was filed under Ss. 307 and 326 read with Sec. 34 of IPC and subsequently, in view of the death, Sec. 302 of IPC came to be incorporated. The petitioner and other accused were arrested and were remanded to judicial custody. The petitioner has approached the learned Sessions Judge seeking regular bail and learned Sessions Judge has rejected the bail petition. Hence, the petitioner is before this Court.

(3.) Heard the arguments advanced by the learned counsel for the petitioner and learned HCGP for respondent - State. Perused the records.