SRI. SURESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.1 under section 439 of Cr.P.C., 1973 seeking his release on bail in Crime No.95/2017 of Subramanyanagar Police Station for the offences punishable under Sections 324 and 307 read with Section 34 of IPC.

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

(3.) Based on the information given by one Kumarswamy, a case was registered against unknown persons for the offences punishable under Sections 324 and 307 read with Section 34 of IPC. It is alleged in the complaint that on 02.03.2017 at about 1.50 p.m., near Kuvempu Metro Station, the complainant was passing. At that time, an auto rickshaw came from Navarang Circle. In that auto rickshaw, three passengers were sitting and when the auto rickshaw was passing near him, one of the person sitting in the auto attacked with knife. As a result of the same, the complainant sustained injuries to his neck and the said culprits ran away from the spot along with the auto. Immediately, the victim was admitted in K.C. General Hospital and after recording his statement, a case was registered against the petitioner.