RAGHU Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This petition is filed under Sec. 439 Cr.P.C. for grant of regular bail to accused No.3 in Cr.No.93/2023 of Amruthahally police station registered for offences punishable under Ss. 506, 509, 504, 147, 148, 149 , 307, 323 and 354 of IPC.

(3.) Perusal of the complaint lodged by one Tejaskumar would reveal that about four years prior to the date of incident, a quarrel had taken place between accused No.1 and himself and there was a complaint lodged by his mother at Amruthahally Police Station against accused No.1 and hence there was enmity. It is alleged that on 8/4/2023 at about 9.15 p.m. when he was standing near his house, accused Nos.1 to 3 along with three others came and picked up quarrel and assaulted him with hands and stones on his face and back. Further, when his mother tried to intervene, accused No.1 pulled her clothes and outraged her modesty, slapped her and kicked him on his private part and accused Nos.1 to 3 tried to stab him with a knife etc.