ANANDA T. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under section 439 of Cr.P.C., 1973 seeking his release on bail in Crime No.715/2015 of Peenya Police Station for the offences punishable under Sections 143, 147, 148, 120(B) and 307 read with Section 149 of IPC.

(2.) Brief facts of the prosecution case are that the accused Nos.1, 7 and 8 were having dispute in respect of real estate business with deceased Sripathi @ Appi and they were having ill-will against Sripathi @ Appi. Accused Nos.1 to 8 formed themselves into an unlawful assembly and conspired to eliminate the deceased and in prosecution of the common object of unlawful assembly, accused Nos.1 to 5 and 9 went in vehicle bearing No.KA-01-AD-6884 on 01.08.2015 to first cross junction, Gruhalakshmi Layout, Nelagadaranahalli Main Road and at the said place, at about 10.15 p.m., when the deceased Sripathi was proceeding to his house from his office on his motorcycle, accused Nos.1 to 5 and 9 wrongfully restrained him and accused Nos.1, 2, 4 and 5 assaulted on the head, hand, face and body of said Sripathi, resulting in bleeding injury. Thereafter, the injured was admitted to the hospital and on the basis of the complaint, a case was registered.

(3.) I have heard the learned counsel for the petitioner/accused No.1 and learned High Court Government Pleader appearing for the respondent-State.