MAHAMMED MUSTHAFA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.PC, for granting bail in Crime No.41/2022 registered by Konaje Police for the offences punishable under Ss. 323, 326, 506, 307 read with Sec. 34 of Indian Penal Code.

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

(3.) The case of the prosecution is that on the complaint of one Mr.Ibrahim S/o Aliyabba, who is the father of the injured filed on 29/3/2022 before the police, alleging that on 28/3/2022 at about 8.30 pm, he came to know that the accused persons assaulting his son, immediately he went to the place of incident where his son found lying on the pool of blood. The accused said to be assaulted his son with sword and ran away from the spot and also accused No.2 said to be participated in assaulting his son. The injured was shifted to the Kanachuru Hospital and subsequently he was taken to K.S.Hegde Hospital and said to be discharged. After registering the case, the police arrested the accused on 15/6/2022 and remanded to judicial custody. The petitioner approached the Sessions Court for granting bail, but the same was rejected. Hence, he is before this Court.