RAMESHA N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.5 has preferred this petition under Sec. 439 of Cr.P.C. to enlarge him on bail in Crime No.167/2022 registered at Varuna Police Station, Mysuru District.

(2.) Heard the learned counsel for the petitioner and learned HCGP for the respondent/State and perused the material on record.

(3.) The FIR is registered on the basis of a complaint lodged by Chikkaraju/CW.1, father of deceased Manoj, wherein, it is alleged that, on 9/11/2022, at about 9.20 p.m., while they were returning from their land, all the accused forming an unlawful assembly waylaid the complainant and his son and assaulted complainant's son with lethal weapons and committed his murder.