NAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C by accused No.11 to enlarge him on bail in Crime No.93/2022 of Ballari Rural police station, registered for offences punishable under Ss. 143, 147, 148, 341, 302, 504 and 149 of IPC.

(2.) Heard the learned counsel for petitioner, the learned High Court Government Pleader and perused the material on record.

(3.) Complaint is lodged by one Bharatipriya alleging that on 1/5/2022, at around 9.30 p.m., her husband was murdered by the accused persons by assaulting with chopper etc. Name of the petitioner does not find a place in the First Information Report. In the further statement of the complainant, she has stated that even the petitioner was present along with ten other accused persons named in the FIR and he assaulted the deceased on his head with a motor cycle silencer pipe.