SRINIVAS S/O HARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.2 under section 439 of Cr.P.C., 1973 praying to release him on bail in Crime No.522/2017 of Madivala Police Station and SC.No.950/2018 on the file of LIX Additional City Civil and Sessions Judge, Bangalore City, for the offences punishable under Sections 143, 147, 148, 341, 323, 120B, 326, 307 r/w. Section 149 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) Learned counsel for the petitioner submitted that the petitioner is innocent and he has not been involved in the alleged crime. By referring to the complaint, he further submitted that it discloses that Madivala Police informed about the injured having been admitted in the hospital and thereafter, she went and subsequently filed the complaint. The said complaint is not the first complaint and first complaint has been suppressed by the police. Even by drawing my attention to the wound certificate and the complaint, he further submitted that there is no corroboration between the injuries and the medical records. He further submitted that already accused Nos.5 and 6 have been released on bail and the charge sheet has already been filed. Even there is no danger to the life of the injured as he has been already discharged from the hospital and at present his condition is also safe. He further submitted that the petitioner is ready to abide by any conditions to be imposed by this Court and is ready to offer sureties. On these grounds, he prayed to allow the petition.