HARISH T. Vs. STATE

JUDGEMENT

(1.) The petitioner/ accused No.1 is seeking to be enlarged on bail consequent to his detention pursuant to the proceedings in Crime No.77/2019 for the offences punishable under Sections.143, 147, 302 r/w 149 of IPC.

(2.) The case of the prosecution is that accused No.3 was owning a Tea Shop. With respect to payments made to accused No.3 there was an altercation between the deceased and accused No.3. It is further submitted that the accused and the deceased met once again in order to settle the dispute and during such altercation the deceased was done to death.

(3.) It is submitted that on 13/04/2019 at about 9.00 a.m, accused persons had gone to the house of the deceased armed with choppers and clubs. In order to escape from the clutches of the accused, the deceased went to the house of C.W.4 and locked himself from inside. However, all the accused have entered into the said house through another door of the house and assaulted the deceased.