NAVEEN Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in S.C.No.1147/2015 pending before the Principal City Civil and Sessions Judge, Bengaluru. He is accused no.1 in that case. The said case arises out of the charge sheet filed by the respondent-police in Crime No.73/2011 for the offences punishable under Sections 143,323,324,341,506,307,149 read with Section 34 IPC.

(2.) It is alleged that on 02.03.2011 at 12.00 midnight, accused nos.1 to 3 being the members of unlawful assembly, with the common object which was to attempt to commit murder of CW1, assaulted him with stones, iron rods, belt and caused him injuries and criminally intimidated him.

(3.) When the charge sheet was filed, the petitioner was on bail. When the matter was pending before the Committal Court, petitioner got involved himself in Crime No.138/2014 of K.R.Puram Police Station for the offences punishable under Sections 143, 144, 147, 149 and 302 IPC.