MANU M. G. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to release the petitioner on bail in the event of his arrest in Cr.No.167/2022 registered at Varuna Police Station for offences punishable under Ss. 143, 144 , 147, 148, 341, 323, 302, 114 r/w 149 of IPC .

(2.) Charge sheet is filed against accused Nos.1 to 9 for offences punishable under Ss. 143, 147, 341 , 323, 302, 504, 114, 212, 120B r/w 149 of IPC . Petitioner is arraigned as accused No.8 in the charge sheet and shown as absconding.

(3.) The learned counsel for petitioner would contend that name of the petitioner is not in the FIR and subsequently on account of political rivalry he has been falsely implicated. He submits that as per the statement of one Siddegowda (CW-10), the incident was videographed using a mobile phone and in the said video only one person is seen stabbing the deceased and another person was seen trying to intervene so as to save him. He would therefore contend that the allegations that all the accused including the petitioner have assaulted the deceased is utterly false and it is a concocted story. He, further contends that no specific overt acts are attributed against the petitioner and one of the accused namely accused No.9 has been enlarged on bail and therefore, the petitioner is also entitled for bail. He submits that the petitioner is ready and willing to abide by any conditions.