AJAY KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.167/2023 registered by Magadi Road Police Station, Bengaluru City for the offences punishable under Ss. 506, 341, 504, 307, 323 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short) is before this Court seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) It is the case of the prosecution that on 14/6/2023 at about 3.00 p.m., first informant went to meet his friend Abbubakar and at that time, two unknown persons came in red and black colour Dio motor cycle and dashed the vehicle to the first informant. When the first informant asked them to drive properly, they abused him and left the spot. Later about 10 to 12 people came in search of first informant and assaulted him with deadly weapons. When the first informant and his friend raised a cry, the public came to the spot and therefore, the accused persons fled from the spot. Thereafter, the complainant approached the police and lodged a complaint, which had resulted in registering FIR in Crime No.167/2023 against 12 to 14 unknown persons.