RAMESHA Vs. STATE

JUDGEMENT

(1.) Accused No.1 in S.C.No.1204/2022, pending before the Court of LIX Additional City Civil and Sessions Judge (CCH-60), arising out of Crime No.34/2022, registered by Banashankari Police Station, for the offence punishable under Ss. 341, 307 read with Sec. 34 of IPC, is before this Court seeking regular bail.

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

(3.) On the basis of the complaint lodged by one Mubarak S/o Tipputulthan dtd. 18/2/2022, Banashankari Police have registered case against petitioner and two others for offence punishable under Ss. 341, 307 read with Sec. 34 of IPC. In the complaint it is alleged that on 18/2/2022, accused persons took the complainant to a local bar and made him to consume alcohol. It is further averred in the complaint that accused had ill-will against the complainant and therefore, accused Nos.2 & 3 held the hands of the complainant and accused No.1/petitioner assaulted the complainant with broken thumsup bottle on his left cheek and caused injuries. Immediately thereafter, complainant went to the hospital and took treatment and thereafter his statement was recorded in the hospital by the Police. Investigation in this case is completed and charge sheet has been filed against the petitioner and two others for offence punishable under Ss. 341, 307 read with Sec. 34 of IPC. Bail application filed by the petitioner in Crl.Misc.No.8800/2022 on the file of the LIX Additional City Civil and Sessions Judge (CCH-60) at Bengaluru, under Sec. 439 of Cr.P.C., was dismissed vide order dtd. 13/9/2022. Under this circumstances, petitioner is before this Court.