RAVI KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these two petitions are in respect of the same crime number and common questions of law and facts are involved in both the petitions, they are taken together for disposal by this common order, in order to avoid repetition of facts and law.

(2.) Crl.P.No.7633/2017 is by accused No.1 and Crl.P.No.6489/2017 is by accused No.5, both under Section 439 of Cr.P.C. seeking their release on bail for the offences punishable under Sections 143 , 147 , 323 , 324 , 504 , 307 r/w Section 149 of IPC registered in respondent - police station the demise of the injured subsequently, the offence under Section 302 of IPC is also inserted in the case.

(3.) The case of the prosecution as per the complaint averments are, wife of the deceased is the complainant. She has stated that on 10.4.2017 around 9.15 p.m. she heard somebody crying and shouting in front of house of accused No.1. Thereafter, her brother- in-law Bharath came and informed the complainant that accused no.1 along with other accused persons picked up quarrel with the deceased. As such, the complainant went to the said place and saw that her husband was pushed into the drain and there were injuries on his body. Then the husband of the complainant was shifted to the hospital and on 13.4.2017 he succumbed to the injuries while on treatment. On the basis of the said complaint filed on 13.4.2017, case came to be registered.