CHETHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is detained is seeking to be enlarged on bail in connection with the proceedings in Crime No.112/2017 for the offences punishable under Sections 302, 307 read with Section 34 of IPC.

(2.) It is the case of the prosecution that on 27.08.2017, while the informant was moving on one way road in a scooter, the petitioner is stated to have objected and there was verbal exchange of words. At 5.00 p.m. on the same day, the complainant is stated to have gone to a bakery to have tea, when the petitioner and two others came to the spot and picked up a quarrel and it is stated that the petitioner stabbed Karthik who intervened on his neck and left ribs with knife who later on succumbed to injuries and died. It is further stated that the petitioner is also stated to have assaulted C.W.14, who has suffered injuries in the said incident.

(3.) It is stated that the petitioner has been arrested and he has been in custody since 01.09.2017. It is further submitted that the investigation is completed and charge sheet has been filed.