ASHWATH KARTHIK U. P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner on bail in Cr.No.94/2023 of Govindaraja Nagar Police Station registered for the offence punishable under Sec. 307 r/w 34 of IPC .

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

(3.) In the complaint lodged by one Tharun, it is alleged that on 23/3/2023 at about 7.30 p.m. when he was speaking to his friend Manju near Cordial School, Gangadhar Layout Road, Govindarajanagar, Bengaluru, the petitioner/accused No.1 along with two others came on a Honda Dio Scooter and picked up quarrel with him and the petitioner who was hiding a chopper on his back removed the said chopper and tried to assault on his head. When he held his left hand, the chopper hit on his hand and he sustained grievous bleeding injuries. When he started screaming, the accused persons went away seeing the public gathering.