JAGADEVAPPA Vs. THE STATE THROUGH FARHATABAD POLICE STATION

JUDGEMENT

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

(2.) The petitioner has filed this petition under Section 439 of Cr.PC to enlarge him on bail in Crime No.3/2018 of Farhatabad Police Station. Charge sheet has been filed against accused No.1 to 8 for the offences punishable under Sections 143, 147, 148, 447, 504, 506, 114, 302 R/w 149 of IPC.

(3.) The petitioner has been arrayed as accused No.2. One Sri. Manjunath is the first informant, on the basis of his complaint, the aforesaid crime came to be registered against accused No.1 to 8 on 07.01.2018. The case of the prosecution is that on account of the land dispute, on 07.01.2018 at about 12.00 Noon, all the accused persons forming an unlawful assembly armed with clubs and sickle etc. came near the land where the complainant and others were working and started abusing them in filthy language and started assaulting the father of the complainant by name Shivalingappa with deadly weapons carried by them. Accused No.5 and 6 amongst them, were instigating the other accused to assault the deceased Chandrakanth. The accused also threatened the complainant and others with dire consequences and thereafter went away. The victim Chandrakanth was shifted to District Government Hospital, wherein he was declared as brought dead.