AKSHAY KUMAR @ KIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by petitioner-accused No.4 under section 439 of Cr.P.C., 1973 to release him on regular bail for the offences punishable under Sections 143, 144, 145, 146, 147, 148, 307, 302, 120(B) read with 149 of IPC in Crime No.233/2016 of Electronic City Police Station, Bengaluru, (S.C.No.136/2016) on the file of IX Additional District and Sessions judge, Bengaluru Rural District, Bengaluru.

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

(3.) The brief facts of the case are that one Nagaraju and deceased-Shivaprasad were friends. When they were together proceeding on the fateful day, while purchasing the cigarettes, the accused persons came in a car and assaulted on the back of the deceased with knife. On seeing the same, Nagaraju-complainant started to run in the field and when he returned back, he saw the accused assaulting the deceased. He has given a statement mentioning the name of the petitioner and on the basis of the said complaint, a case was registered.