NAVEEN K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking bail, by the sole accused in Crime No.240/2022 of Bellandur Police Station.

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

(3.) It is the case of prosecution that, accused is addicted to alcohol and he used to shout and cause nuisance in the slum quarters and assert that he will commit some one's murder to become famous. On 3/10/2022 at about 10.00 pm, when he was shouting and causing nuisance to the public, deceased Anil Kumar advised him not to do so. At that time, there was a quarrel and in the said quarrel, deceased slapped the accused. Hence, accused was nursing ill-will against him. In this background, on 9/10/2022 at about 6.10 pm, when the deceased was coming out of his house, accused waylaid him holding a dagger and stabbed on his neck. When C.Ws.2 to 4 tried to intervene, accused threatened them with dire consequences, if they tried to rescue the deceased and then chased the deceased who was running for his life and once again stabbed him on his neck, abdomen and other parts of the body. The deceased was shifted to one Vikram Clinic and from there to Med well hospital. He was then shifted to one Kaveri Hospital for higher treatment, but he was declared brought dead by the Doctor at about 6.50 pm.