SANJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.8 under Sec. 439 of Cr.P.C., for grant of regular bail in Crime No.13/2022 registered by Nargund Police Station, now pending on the file of Principal District Judge and Sessions Judge, Gadag, in S.C. No.27/2022 for the offences punishable under Ss. 143 , 147 , 148 , 341 , 323 , 326 , 307 , 302 , 109 , 114 , 120(b) , 504 read with Sec. 149 of IPC.

(2.) Heard the arguments of Sri Sandesh J Chouta, learned Senior counsel for the petitioner and Smt. Girija Hiremath, learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that one Sameer Shahpur (hereinafter referred to as 'deceased') has given first information on 17/1/2022, when he was under treatment in hospital, alleging that on 17/1/2022, himself and his friend C.W.19 were proceeding on motor cycle. At that time, the petitioner along with other accused and the juvenile offenders 1 to 3 obstructed the deceased and C.W.19 and attacked with deadly weapons with intention to their commit murder. Immediately, the friends of the deceased came and shifted the deceased to hospital. Initially, the complaint came to be registered for the offence punishable under Sec. 307 of IPC. Subsequently, the informant-deceased died and hence, the offence under Sec. 302 of IPC has been added by police. The petitioner and other accused persons have been arrested and they have been remanded to judicial custody. The bail petition of the petitioner came to be rejected on 30/6/2022 in Criminal Petition No.101712/2022 and once again, after filing of the charge sheet, the petitioner is before this Court in this petition.