P.A. CHANDRU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader. Perused the records. The respondent-police have submitted a charge-sheet in C.C. No. 1049 of 2013 against this petitioner and others. This petitioner arrayed as accused 1 in the above said case.

(2.) The brief factual matrix of the case such as follows:

(3.) According to the allegations of the prosecution, the overt acts have been specifically stated against accused 2 to 5 indiscriminately assaulting the deceased with knife and this petitioner was holding the deceased in order to assist the other accused persons.