ABHISHEK .M.H Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/Accused No.6 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.229/2022 of Sanjay Nagar Police Station, registered for the offences punishable under Ss. 143, 144, 504 and 307 read with Sec. 149 of IPC, pending on the file of VIII Additional CMM, Bengaluru.

(2.) The brief factual aspects of the case are that the complainant Kiran Kumar is working as a delivery boy in Swiggy and he was friend of one Kalyan and said Kalyan had certain rivalry with accused Nos.1 and 2. It is alleged that accused Nos.1 and 2 threatened the friend of complainant and it is further alleged that the present petitioner-accused No.6 used to give information to accused Nos.1 and 2 regarding movement of the complainant and the same was questioned by the complainant and his friend Kalyan. It is also alleged that on 17/9/2022 at about 8.00 p.m. the complainant had been to tea shop near Nagashettyhalli bus stand and accused Nos.1 to 5 along with the present petitioner came there and threatened the complainant and asked him to climb the bike and when he refused he was assaulted by hands and machete. Complainant suffered injury on his right shoulder and when public gathered there the accused fled from the spot. Then the complainant went to K.C.General hospital and after treatment he lodged a complaint in this regard. The petitioner was apprehended on 26/9/2022 and he was remanded to judicial custody. He has approached the learned sessions judge and the learned sessions judge has rejected his bail petition.

(3.) Heard the arguments advanced by the learned counsel for the petitioner and learned High Court Government Pleader for respondent-State. Perused the records.