ARUNKUMAR 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.218 of 2017 of Chandralayout Police Station, pending in SC No.1522 of 2017 on the file of the LIX Additional City Civil and Sessions Judge at Bengaluru (CCH-60), registered for the offences punishable under Ss. 143, 144, 147, 148, 120-B, 114 , 302 read with Sec. 149 of Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant Anil Kumar.

(2.) Heard Sri K Rahul Rai, learned High Court Government Pleader for the respondent-State. Sri S Shiva Prasad, learned counsel for the petitioner has not addressed his arguments. Perused the materials on record.

(3.) Learned High Court Government Pleader submits that the petitioner is arrayed as accused No.1. Serious allegations are made against the petitioner for having committed the offences. He is the main accused. He picked up quarrel with the deceased and assaulted with beer bottle.