CHANNEGOWDA, S/O. JOGIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.2 under section >439 of Cr.P.C., 1973 praying to release him on bail in Crime No.421/2018 of Mandya Rural Police Station for the offences punishable under Sections 120(B) and 307 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The brief facts of the case are that on 09/10.06.2018 at about 00-45 the complainant/brother in law of the injured received the phone call stating that somebody had assaulted his brother-in-law by name Ramesh on his head and all over the body and he was admitted to Mandya District Hospital. Complainant immediately rushed to the hospital and enquired and came to know that when injured get down from the bus on Mysore to Bengaluru road to proceed to Yeliyur Village, an unknown person came in a bike took him to give drop to Yeliyur Village, when they proceeded little further, three unknown persons who were hidden in a bush came and surrounded him and assaulted him with iron rod to commit his murder, meanwhile, a vehicle came and thereby they left the injured and went away. On the basis of the complaint, the case was registered against the petitioner-accused No.2 and other accused persons.