MOHD.SOHAIL S/O MOHD.MASOOD SHAIKH AND ANR. Vs. THE STATE OF KARNATAKA THROUGH STATION BAZAR POLICE STATION

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 2 under Section 439 of Cr.P.C., seeking regular bail in Crime No.282/2016 of Station Bazar Police Station, Kalaburagi, registered for the offences punishable under Sections 341 , 323 , 324 , 504 , 506 , 307 r/w Section 34 of IPC.

(2.) Brief facts leading to filing of the complaint are that, complainant was working as a waiter in Shakthi Wine Shop. On 27.12.2016 at about 8.15 p.m. when he was working with Mananger Venkatesh in the said wine shop, two unknown persons came in intoxicated condition, abused the Manager in filthy language and demanded to give them liquor. When the Manager told them to pay the money and get the liquor, one of the accused abused him in filthy language and told that they are Gundas of that area and they will consume the liquor freely. When the complainant intervened, one of the accused took the knife and stabbed on his upper part of the abdomen with force. When he collapsed, he again stabbed on his right arm and caused injuries. At that time, when one Chandrakanth came and tried to pacify the quarrel, the other miscreant caught hold Chandrakanth, abused him in filthy language and the miscreant also stabbed with knife on his right arm and caused the bleeding injuries. When the other persons tried to catch them, they fled away. Therefore, the complaint came to be lodged and on the basis of the said complaint, a case has been registered against the accused persons and now the petitioners are in custody.

(3.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for respondent-State.