MOHAN K. RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State. Perused the records.

(2.) The petitioner is arraigned as accused No.1 in Crime No.139/2019 of Manipal Police Station, for the offence under Sections 143 , 144 , 147 , 148 , 323 , 324 , 365 , 506 , 341 , 342 read with Section 149 of IPC.

(3.) The brief facts of the case are that on 02.10.2019 in night hours at about 10.30, one Mr. Remi D'Silva was in Cherish Building Flat No.F3 in Manipal V.P. Nagar, he went downward from the said flat at that time the complainant by name Chetan observed that 4 to 5 persons assaulting the said Remi D'Silva. He requested them not to assault Remi D'Silva, but they pushed him back and threatened him not to come in their matter. One of them has assaulted Remi D'Silva with hockey stick on his neck. Thereafter they took the complainant and the said injured in a Ritz Car in which the accused No.1-Mahan and 2 to 3 other persons were there and all of them have assaulted the said Remi D'Silva with hands and hockey sticks. He sustained injuries to his nose and he lost his conscious, thereafter he was shifted to the hospital.