LOKES C.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.6 in Crime No.63/2020 registered by Ijoor Police Station, Ramanagar for the offence punishable under Sec. 506, 504, 289, 149, 143, 307, 363 , 323, 327, 324 of Indian Penal Code (for short ' IPC ') is before this Court under Sec. 439 of Cr.P.C. seeking regular bail.

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

(3.) Facts leading to the filing of this petition narrated briefly are: On the basis of the complaint lodged by Praveen V., dtd. 23/10/2020, FIR was registered by Ijoor Police, Ramanagara for the aforesaid offences against two named persons and four others. In the complaint lodged, it is stated that the complainant's friend Venkatesh was running mobile canteen near Kanakapura circle and accused Nos.1 and 2 were running a Daba nearby. Accused Nos.1 and 2 were insisting the cook who was working with Venkatesh to work in Daba of accused Nos.1 and 2. On 22/10/2020 at about 10:30 p.m., complainant and Venkatesh went to the accused persons and asked them not to insist their cook to work in their Daba. On the night intervening 22/10/2020 and 23/10/2020 accused Nos.1 and 4 came near the daba with an intention to assault Venkatesh. At that time, Venkatesh escaped from the spot. Accused persons followed him and near Kumbapura gate, they allegedly assaulted him with a iron rod, club and snatched mobile phone and cash available in his pocket. With these allegations, complainant had approached the police. During the course of investigation the petitioner was arrested on 10/3/2023. Investigation in the case is complete and charge sheet has been filed.