AVINASH S. Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.3 under Section 439 of Cr.P.C to release him on bail in Crime No.126 /2018 of Ramamurthy Nagar Police Station, Bengaluru for the offences punishable under Sections 302, 323, 506, 212 read with Section 34 of IPC.

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

(3.) The gist of the complaint is that son of the complainant was studying in Federal Public School, Hegde Nagar and he was a drop out. Thereafter, he was roaming with a boy named Mitayi from Banasavadi. The complainant told to go somewhere for job and she made him to join as office boy but he did not go and work and he was not listening to the words of the complainant and was roaming with his friend. On 19.03.2018 at about 9.00 p.m., the son of the complainant came home and told that a case related to fight is filed on him and he did not tell anything else and thereafter he slept. On 20.03.2018 at about 9.00 p.m. the complainant as usual went to the office, at about 6.30 p.m., her brother-in-law's wife called her to come near the Chaya Hospital and someone has murdered the son of the complainant. Accordingly, she went to the hospital and saw that her son's neck was pierced with some weapon and it was bleeding and he was murdered. When she enquired with her son's friends, they said that some boys fought with her son near Narayan School, Kasthuri Nagar, at about 5.30 p. m., one person pierced from some weapon near his neck and he died. On the basis of the case, a case has been registered.