GOUTHAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (' Cr.P.C .' for short), seeking to enlarge the petitioner, who is arraigned as accused No.1, on bail in Crime No.142/2021 of Almel Police Station, registered for the offences punishable under Ss. 143 , 147 , 148 , 109 , 120(B) and 302 read with Sec. 149 of Indian Penal Code (' IPC ' for short), on the file of the Addl. Senior Civil Judge and JMFC at Sindagi, Dist: Vijayapur in C.C.No.118/2022.

(2.) It is the case of the prosecution that a complaint came to be filed by the father of the deceased - Pradeep. It is alleged that there was election of Almel Pattan Panchayat. The deceased contested from one political party and elected from Ward No.13 of Almel. One Gundu s/o Tippanna Melinamani was defeated. Thereafter, the deceased was preparing to contest coming election from Ward No.17. It is further alleged that on 2/10/2021 at 11.45 p.m. when the deceased was near Government Primary School, situated at Ganesh Nagar of Almel, the petitioner and others attacked the deceased and quarreled with the deceased. This petitioner assaulted the deceased with wooden piece and other accused persons assaulted the deceased with stone and bricks all over the body of the deceased and the deceased succumbed to the injuries on the spot. The police after the investigation have filed the charge sheet. The petitioner was arrested on 4/12/2021. The bail petition filed by the petitioner came to be rejected. Hence, the petitioner has filed this petition.

(3.) Heard Sri. Shivanand V. Pattanashetti, learned counsel for the petitioner and Sri. Gururaj V. Hasilkar, the learned High Court Government Pleader.