RISHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.214/2020 of Parappana Agrahara Police Station for the offences punishable under Ss. 302 , 115 read with sec. 34 of Indian Penal Code (IPC for short).

(2.) Heard 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 there was an incident earlier on 13/7/2019 and in this regard, the case was registered against the victim- Muniraju in Cr.No.279/2019 for the offence punishable under Sec. 307 of IPC read with sec. 34 of IPC. That on 23/8/2020 at about 9.00 p.m., again there is a quarrel between the victim and the accused persons and on the very same day, when the victim at around 11.55 p.m., came near the house, the accused persons again picked up quarrel with the victim and all the accused persons dragged him and accused No.4 instigated accused Nos.1 to 3 to finish the victim. At that time, accused No.2-the petitioner herein inflicted injury to the victim with iron machete on his head from the back side, as a result, the victim fell down and lost his conscious.