MUKESH YADAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused Nos.2, 3, 6 and 7 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.174/2022 registered by Amruthahally Police Station, for the offences punishable under Ss. 323 , 324 , 307 , 506 read with Sec. 149 of IPC.

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

(3.) The case of prosecution is that one Ranjith Yadav has filed a complaint on 29/7/2022 alleging that he is doing painting work by keeping 8-10 persons along with him. They are from Gorakhpur, State of Uttar Pradesh. It is further alleged that in order to doing painting work, he came along with his friends to Bengaluru and while walking towards Hebbal Flyover on the date of incident, accused No.1 and other accused persons came and picked up quarrel and assaulted the complainant and his associates and caused injures. Subsequently, the petitioners were arrested and were remanded to judicial custody. The petitioners approached the Sessions Judge for bail, which came to be rejected. Hence, they are before this Court.