DEEPAK KUMAR JHAA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed by the common petitioner under Section 439 of Cr.P.C. seeking his release on regular bail. is filed for the offence punishable under Section 302 r/w Section 34 of IPC and are filed for the offence under Section 307 r/w Section 34 of IPC and is filed for the offences punishable under Sections 224 , 324 , 353 , 307 of IPC, all are registered in respondent - police station Crime Nos.5/2016, 6/2016, 7/2016, 8/2016, and 13/2016 of Jigani police station, Bengaluru District.

(2.) In the case of the prosecution is, the complainant is working as supervisor in Jeena Engineering company, Jigani Industrial area. There are 40 North Indians working as daily wagers and the company has erected sheds in the land belonging to one Doddavenkappa of Jigani village and the daily wage workers are residing there. It is further alleged that everyday at about 9.00 p.m. the complainant used to visit the workers' shed to enquire about their welfare. That on 24.1.2016 at about 9.15 p.m. the complainant while proceeding towards the labourers sheds in front of one of the labourers shed one person was crying on the road. When the complainant went there some three unknown persons in the vehicle went towards Jigani. The complainant saw the persons who was crying and on his enquiry, the said person informed that he is Aakash, a daily wage worker working in the said company and native of Orissa.

(3.) In it is alleged in the complaint that, on 24.01.2016 at about 8.40 p.m. when the complainant and his friend Santhosh polayi were preparing to cook food in the rented room obtained by them from one Venkatesh of Madapattu village, two unknown person entered their room and questioned them as to who are Kerala people residing there, to which complainant and his friend replied that they are from Orissa, and that the said persons thinking that the very complainant and his friend are from Kerala, attacked them and stabbed with knives on the back of the complainant and on right neck and right cheek of Santosh Polayi and tried to kill them. Thereafter, injured was admitted to the hospital, subsequently one Mr. Harikanth lodged the Complaint before the Jurisdictional Police against unknown persons. On the basis of the said complaint, the respondent-police have registered a case against 3 unknown persons for offence punishable under Section 307 read with Section 34 of IPC.