RAHUL RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is accused No.3 in C.C.No.3289/2006 on the file of the Addl. Chief Judicial Magistrate, Bangalore Rural District and he has filed this petition seeking bail for the offences punishable U/Ss 307, 324, 504, 506 r/w Section 34 IPC.

(2.) The case of the prosecution is that one Kumar S/o K.Krishnappa working as Mason lodged the complaint on 17.09.2015 alleging that one Likhith and three other persons assaulted his brother Lakshman with knife. When the complainant and his uncle tried to interfere with the same, the petitioner attacked the complainant and his uncle. The other persons along with Likhith pelted stones against the complainant and his brother.

(3.) On the basis of the said complaint, the police have registered the case against Likhith and other three unknown persons for the aforesaid offences.