KARTHIK D Vs. STATE

JUDGEMENT

(1.) Crl.P.No.8138 of 2018 has been filed by petitioner accused No.1 and the Crl.P.No.8598 of 2018 is filed by petitioners-accused No.2 and 3 under Section 439 of Cr.P.C. to release them on bail in Crime No.184/2018 of Rajajinagar police station for the offences punishable under Section 302 read with Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioners and learned HCGP for respondent-state.

(3.) The gist of the complaint reads as under: the complainant is the son-in-law. On 30.08.2018, the complainant was waiting for his father-in-law. His fatherin- law came after finishing his work at Dr.Rajkumar Road, Opposite to Navarasa Bar and was trying to park his vehicle and at that time he asked three persons who were standing there to move aside, one among them had asked the father-in-law of the complainant, who is he to tell them to move and slapped him thrice on his head and in turn the father-in-law of the complainant had hit that person on his head with a spanner, causing bleeding injury and other two persons had pulled the deceased-father- in-law to the wall and thereby had caused the injuries. They also assaulted the deceased causing internal injury. Thereafter, immediately he was taken to K.C.General Hospital and they on examination, the doctor disclosed that he has already been died. On the basis of that, case has been registered.