SATHYANARAYANA C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 3 in Crime No.192/2022 registered by Srirangapatna Police Station, Mandya for the offences punishable under Ss. 143, 120B, 341, 307, 326, 384, 504, 506, 511 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short) are before this Court seeking regular bail.

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

(3.) On the basis of complaint lodged by one Gangadhar P., Srirangapatna Police have registered FIR in Crime No.192/2022 against petitioners and others for the aforesaid offences. The petitioners were arrested on 17/11/2022 in the said case. Investigation is completed and charge sheet has been already filed. In the charge sheet it is alleged that on 14/10/2022 at about 9.00 a.m., when CW.1, was riding his two wheeler, the accused persons stopped him and when he tried to escape, accused No.2 allegedly assaulted him with his knife. The bail application filed by the petitioners herein in Crl. Misc. No.5493/2022 before the III Additional District and Sessions Judge, Mandya (Sitting at Srirangapatna) was rejected on 7/1/2023. Under these circumstances, the petitioners are before this Court.