LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in S.C. No.54/2023 pending on the file of VIII Addl. District and Sessions Judge, Bengaluru Rural District arising out of Crime No.419/2022 registered by Kaggalipura Police Station, Bengaluru for the offences punishable under Ss. 143, 448, 302 and 149 of the Indian Penal Code is before this Court, seeking regular bail.

(2.) Heard learned counsel for the parties.

(3.) On the complaint of Sri. Sampangaiah dtd. 4/11/2022, FIR in Crime No.419/2022 was registered by Kaggalipura Police against five accused persons. Petitioner is arraigned as accused No.2 in the FIR. As per the complaint averments, complainant is the father of deceased Chandramouli. In the year 2021, Chandramouli had fought with accused No.1 Mani who belongs to Scheduled Caste and had cut his tongue with a knife. In respect of the said incident, a criminal case was registered against Chandramouli and he was arrested in the said case. Subsequently, he was released on bail in the said case. On 4/11/2022, the accused persons came to the house of the complainant at about 8.00 p.m. and dragged Chandramouli out of house and assaulted him with hands, legs and wooden sticks. At that point of time, accused No.1 Mani brought a stone which was lying near the house of Manjanna and the other accused persons held Chandramouli who had fallen on the ground. Mani allegedly dropped the stone on the head of Chandramouli and as a result, Chandramouli died on the spot. Thereafter, the accused persons left the spot and complainant approached the police and lodged the complaint which had resulted in registering FIR in Crime No. 419/2022.