LAURENCE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.172/2019 of Halasur Police Station, Bengaluru City for the offences punishable under Ss. 302, 120(b) of IPC and Sec. 25(1)(B)(b) of Arms Act.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case is that the deceased Prakash @ Kashi is the friend of the complainant. He called the complainant to Thamaraikannan road, at about 7.45 p.m., when the complainant reached to the spot, the deceased had come at traffic signal at the same juncture and at that time one Larence @ Lal and his friend Abhi and other two persons came in a auto and they assaulted the deceased on his head by Long and another accused " Abhi was assaulted by Long on the deceased after fall on the ground, at that time, the complainant was tried to save the deceased, but those culprits were shown the Long towards him and tried to assault him, but the complainant escaped, then the persons brought the deceased were went away from the place in the auto. On the basis of the complaint, a case has been registered.