ANIRUDHA SAMANTARAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is preferred by accused Nos.1 to 3 praying to enlarge them on bail in Crime No.117/2023 registered at HAL Police Station.

(2.) I have heard the submissions of the learned Senior counsel Sri H.S.Chandramouli for petitioners, learned High Court Government Pleader Sri R.D.Renukacharya for the State and the learned counsel Sri B.V.Shankaranarayana Rao appearing for respondent Nos.2 and 3.

(3.) In the complaint dtd. 2/4/2023 lodged by one Lloyd Nehemiah, deceased in this case, it is alleged that at about 4.30 a.m. a group of three youth from his neighbourhood, came drunk playing music and making noise on the road and when he asked them to stop, they challenged him and he was physically assaulted and beaten and verbally abused. Further, they forcibly entered by gate, threw stones, slippers and sticks and when his sister tried to prevent them, they slapped her and even tried to assault their tenant. Further, even another neighbour was also assaulted and in the said incident he sustained injuries to his legs and eyes. He has named the persons assaulted him as Rama Samanth Rai (accused No.1) and Basudeva Samanth Rai (accused No.2).