SHIVANNA @ KAPPE SHIVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.5 in Crime No.194/2021 of Kamakshipalya Police Station, Bengaluru City, for the offences punishable under Ss. 143, 147, 148, 341, 323, 324, 307, 302 read with Sec. 149 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/ State.

(3.) The factual matrix of the case of the prosecution is that on 18/7/2021, an incident was taken place in the Wine Shop at 5 p.m. The injured succumbed to the injuries on 5/8/2021 due to COMA as a result of head injury. At the first instance, a case has been registered against the unknown persons. Thereafter, when this petitioner went and surrendered on 12/8/2021, he has been in custody. The police have investigated the matter and filed the charge-sheet.