M.K. RAKSHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.1 under Section 439 of Cr.P.C. praying to release him on bail in CC.No.176/2017 on the file of Senior Civil Judge and JMFC at K.R.Pet arising out of Crime No.1//2017 of K.R.Pet Police Station for the offences punishable under Sections 143, 147, 148, 120B, 324, 302, 212, 201 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.) The gist of the complaint is that on 31.12.2016 at about 12.00 O'clock midnight, the complainant and his friends were warming up in front of fire due to cold near the petty shop of one Nanjappa, which is situated at the Bus Stand of Murukanahally Village on K.R.Pet- Srirangapatna Main Road. At about 11.45 p.m., they heard the sound of quarrel near the Fair Price Shop and when they saw towards the direction, they found that their friend Harish @ Goonda was screaming to save him and came and fell near the petty shop. Somebody pierced his eyes by sharp weapon and blood was oozing. They saw accused Nos.1 and 2 following Harisha. Accused No.1 was holding bloodstained knife in his hand. Accused No.2 held Harisha and accused No.1 stabbed on his chest and back. When the said witnesses tried to prevent the assault, the accused persons fled away from the spot. On the basis of the complaint, a case has been registered.