SHIVAANAND VIRUPAKASHAPPA BUDARAKATTI Vs. STATE OFKARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 2 under Sec. 439 of Cr.P.C., seeking for grant of bail in Crime No.36/2022 registered by Alnavar Police Station for the offences punishable under Ss. 307 , 341 , 326 , 504 and 506 read with Sec. 34 of the Indian Penal Code (for short ' IPC ').

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

(3.) The case of the prosecution is that on the complaint of one Sangmesh, who is injured filed before the Police on 1/5/2022 alleging that on 30/4/2022 when he was riding his motorcycle and went near speed breaker, at that time accused Nos.1 to 4 stopped him and assaulted him with deadly weapon with an intention to commit murder with chopper and also assaulted with the stone rolled in cloth. Thereafter looking others were gathered they ran away from the spot. After registering the case, during the investigation the Police arrested these petitioners. Their bail petition became rejected by the Sessions Judge hence, they are before this Court for grant of bail.