SRI. B. MADHUKUMAR Vs. THE POLICE INSPECTOR

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No. 9 under section 439 of Cr.P.C., 1973 seeking his release on bail in Crime No. 239/2018 of Subramanyapura Police Station for the offences punishable under Sections 506, 204, 143, 323, 144, 324, 326 read with Section 149 of IPC.

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

(3.) Gist of the complaint is that Aparna and Pavankumar are children of complainant-Chandrakala. Accused-Madhukumar was teasing Aparna. Therefore, complainant and her son Pavankumar advised accused-Madhukumar not to tease Aparna, even then, Madhukumar not heeded to the advice. On the other hand, he developed enmity with Pavankumar. Because of earlier enmity, on 08.07.2018 at about 9.30 p.m., when Pavankumar and his friend Srinivas were coming near Tank of Gowdanapalya, accused-Madhusudhan and his associates had attacked the Pavankumar and assaulted him with bat and stone. As a result, he sustained grievous injuries and he was initially taken to Hillside Hospital and later on referred to Astra Hospital for further treatment. On the basis of the complaint, a case was registered.