CHARAN Vs. STATE

JUDGEMENT

(1.) Criminal Petition No.7777/2018 is filed by accused No.1, whereas Criminal Petition No.6803/2018 is filed by accused No.2 praying to release them on bail in Crime No.144/2018 of Mahadevapura Police Station, for the offences punishable under Sections 302, 307, 120B r/w. Section 34 of IPC.

(2.) Learned counsel for accused No.1-petitioner in Criminal Petition No.7777/2018 has remained absent. I have heard the learned counsel for accused No.2- petitioner in Criminal Petition No.6803/2018 and the learned HCGP for the respondent-State in both the cases.

(3.) The gist of the complaint is that on 3.4.2018 at about 11.10 p.m., when the deceased was standing under the street light after crossing the road, accused persons came in a TVS motorbike and they suddenly stopped the motorbike. Among them, three persons got down from the motorbike and at that time, accused No.2 caught hold of the collar of the shirt of the deceased and accused No.1 assaulted the deceased with macchu, as a result of the same, he fell down and he was shifted to Manipal Hospital, wherein he succumbed to the injuries. On the basis of the complaint, a case has been registered.