ARUN KUMAR Vs. STATE

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.118 of 2021 of Nelamangala Town Police Station, pending in SC No.62 of 2022 on the file of the VI Additional District and Sessions Judge Bengaluru Rural District at Bengaluru, registered for the offences punishable under Ss. 37, 109, 120-B, 143, 147 , 148, 201, 302, 504 read with Sec. 149 of Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant Barghav.

(2.) Heard Sri H P Leeladhar, learned counsel for Smt K N Nagarathnamma, learned counsel for the petitioner and Sri H S Shankar, 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 arrayed as accused No.1. He is innocent and law abiding citizen. He has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 21/9/2021 and since then he is in judicial custody. Initially, the dispute was between accused No.6 and the deceased. It is stated that thereafter, accused No.1 called the deceased and questioned about the quarrel that erupted between accused No.6 and the deceased. It is the case of the prosecution that the petitioner inflicted stab injuries on the chest, as a result of which, the deceased died. As per the post mortem report, there was only one injury, which resulted in his death. Accused Nos.3 to 5 are on bail. The petitioner is also entitled to be enlarged on bail on the ground of parity. 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 in the interest of justice.