SHASHIKUMARA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.9 in respect of Crime No.262/2021 (C.C.No.7831/2022) registered by Electronic City Police Station, Bengaluru City, for the offences punishable under Ss. 120B, 143, 144, 147, 148, 150, 341, 427, 307, 302 read with 149 of IPC and Ss. 4 and 25(1B)(b) of Indian Arms Act, 1959.

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

(3.) This is a successive bail petition. This Court earlier rejected the bail petition in Crl.P.No.5959/2022 vide order dtd. 13/7/2022, after filing of the charge-sheet. This petitioner has been arraigned as accused No.9 and observed that this petitioner was preventing the general public not to save the victim while inflicting the injury and also observed that there were 46 injuries as per the post-mortem report. Apart from that, other eye witnesses have also sustained the injuries and invoked the offence under Sec. 307 read with Sec. 149 of IPC, taking note of the fact that he is also a part of member of an unlawful assembly in furtherance of the common object, an act has been committed.