NANDU KUMAR Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1 in Crime No.5/2021 of Mangaluru North Police Station, Mangaluru City, for the offences punishable under Ss. 302 with Sec. 34 of IPC.

(2.) Heard the 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 this petitioner, the victim and another accused were working together in connection with renovation work. On the date of the incident, this petitioner demanded the loan amount which was given to the victim. In this connection, a quarrel was taken place. When accused No.2 intervened to pacify the galata, the victim fell down on the ground and immediately this petitioner took the hammer which was used for removal of concrete, inflicting injuries on his head and all over the body and accused No.2 also joined his hands along with accused No.1. Hence, a case has been registered. The police have investigated the matter and filed the charge sheet.