MADHU R 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.4 in Cr.No.155/2019 on the file of the respondent-police registered for the offences punishable under Sections 302 , 307 and 109 r/w Section 34 of IPC.

(3.) The brief facts of the case are that a person by name Yusuf Pasha has lodged a complaint stating that himself and Kishor Kumar were childhood friends. It is stated that on 22.9.2019 on the afternoon, at about 1 p.m. the complainant and his friend had been to East End Bar and Restaurant situated at 9th Block, Jayanagar and were sitting there. At that time in another table one transgender and three other persons were also sitting and they were shouting. In that context, the complainant and his friend Kishor Kumar were talking with each other and they felt annoyed with the shouting of those persons. In that context, friend of the complainant i.e., Kishor Kumar requested them not to shout and they can simply sit and consume the alcohol etc. In that context those four persons came near the complainant and started abusing him and the deceased Kishor Kumar.