CHANDAN N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.305/2022 of Kumaraswamy Layout Police Station, Bengaluru City, pending on the file of learned 30th Additional CMM Court, Bengaluru, registered for the offences punishable under Ss. 307, 323 and 504 read with Sec. 34 of the Indian Penal Code (for short 'IPC') on the basis of the first information lodged by the informant-Prajwal.K.S.

(2.) Heard Sri.Chandrashekara.K.A, learned counsel for the petitioner and Sri. H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned counsel for the petitioner submits that the petitioner is arrayed as accused No.1. He has not committed any offence as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 18/11/2022 and since then he is in judicial custody. The allegation made against the present petitioner is that he picked up quarrel with the injured and assaulted him with long on his head. Injured has not been admitted to any hospital as he had not sustained any injury. Hence, detention of the petitioner in custody would amount to pre-trial punishment. He is the permanent resident of the address mentioned in the cause-title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.