PRAVEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.3 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.283/2022 of Byatarayanapura Police Station, Bengaluru, pending on the file of XXXI A.C.M.M., Bangalore, registered for the offences punishable under Ss. 307, 341, 323, 324, 504, 506 r/w Sec. 34 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant - Aravinda Kumar.

(2.) Heard Sri.K.G.Kumara, learned Counsel for the petitioner and Sri.Rahul Rai, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is arrested as accused No.3. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 24/11/2022 and since then he is in judicial custody. The informant has lodged the first information making allegations against accused Nos. 1 and 2 that accused No.1 slapped the informant and assaulted him with knife and similarly, accused No.2 said to have been assaulted the informant with a stone. It is also alleged that accused No.1 assaulted the informant's friend Mr.Swaroop with knife and caused grievous injuries to him. The only allegation against the petitioner is that he caught hold of the informant and assaulted him with hands. None of the injured were treated as inpatients. The petitioner is not required for further investigation and detention of the petitioner in custody would amount to pre-trial punishment. The petitioner 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.