SUNDER @ SUNDAR RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner - accused No.1 under Section 439 of the Cr.P.C. seeking his release on bail of the alleged offences punishable under Sections 341, 504, 307 r/w 3 -1 of I.P.C. registered in respondent - Police Station Crime No. 139/2014.

(2.) HEARD the arguments of the learned Counsel appearing for the petitioner/accused No.1 and also the Seamed High Court Government Pleader for the respondent/State.

(3.) 05.2014 at about 10.50 A.M. the complainant went to K.P. Agrahara on work and went to his younger brother's house Rajesh. The said Rajesh was intended to go to Bakshi Garden and both the complainant and said Rajesh went in an Autorickshaw and while proceeding near Binny Mill Circle they wanted to have tea and went to a tea shop at about 11.00 A.M. By that time Sundar, Venkatesh and Karamani were standing along with their friends and they abused the complainant in filthy language. Accused Nos.2 and 3 caught hold the injured - complainant and accused No.1 assaulted him with button knife and inflicted injury. On the basis of the said complaint, case was registered for the alleged offences against all the three accused persons. 4. Learned Counsel for the petitioner submitted that accused Nos.2 and 3 have been already granted bail and so far as the present petitioner is concerned, since from the date of his arrest he is in custody and now the complainant has been discharged from the Hospital, In this connection, the learned Counsel produced the Discharge Summary. This goes to show that the injured has already been discharged from the Hospital. This fact is not disputed by the other side also and It goes to show that the life of the injured at this stage is out of danger and he is safe,