PRAVEEN Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.9 under Section 439 of Cr.P.C., seeking his release on bail of the offences punishable under Sections 143 , 147 , 148 , 307 , 323 , 504 , 506 read with section 149 of IPC, registered in respondent - police station Crime No.622/2015.

(2.) Case of the prosecution in brief as per the complaint averments that accused No.1 to 16 have formed unlawful assembly, when CW1 asked accused No.1 to 16 not to make galata in the function, for that they have abused him in filthy language and dragged his clothes. CW2 intervened to pacify the galata, accused No.2 to 4 with an intention to commit the murder of CW2, caught hold of him and accused No.1 with the help of dragon, stabbed upon his stomach and caused bleeding injuries and thereby they have attempted to murder of CW2. Accused No.5 to 16 have assaulted CW3, who came to rescue CW2 and also threatened to take their lives. On the basis of the said complaint, case came to be registered for aforesaid offences.

(3.) Heard the arguments of learned counsel appearing for the petitioner/accused No.9 and also the learned High Court Government Pleader appearing for the respondent-State.