AZAM PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioners and learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) Petitioners/accused Nos.1, 3 and 5 respectively in Crime No.115/2023 of Kadugodi Police Station registered for the offence punishable under Ss. 323 , 324 , 307 , 120B , 504 r/w 149 of IPC , have preferred this petition under Sec. 439 of Cr.P.C., to enlarge them on bail.

(3.) The complaint lodged by one Venkataramana Swamy reveals that for committing the murder of his father, he was in prison for 14 years and released from the prison in the month of March 2020. While in prison he got acquainted with one Srikanth @ Mady (accused No.2) and one Mallik (accused No.3). After his release from the prison he was visiting Belturu, which was not liked by accused No.1- Azam Pasha and he had threatened him with dire consequences etc. On 27/4/2022, accused Nos.2 and 3 called him over phone and told that they will compromise the matter and therefore, the complainant went near Rachche, Agrahara in Belturu. At that time, it is alleged that all the accused abused him in filthy language and with an intention to commit murder, accused No.1 tried to assault him with a chopper on his head and back and he too wielded a chopper. Further, seeing the public approaching, all the accused ran away.