RAVI AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioner/accused No. 8 under Section 439 of Cr.P.C. seeking his release on bail for the alleged offences punishable under Sections 109, 143, 144, 147, 148, 341, 326, 307, 302, 114, 149 of IPC, registered in respondent - police station, Crime No. 211/2016 and now pending in S.C. No. 139/2017 on the file of II Additional District and Sessions Judge, Hassan.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused No. 8 and also the learned High Court Government Pleader for respondent-State.

(3.) Learned counsel for the petitioner draw the attention of this Court to the contents of the complaint and also the other materials produced in the case. He made the submission that the allegations so far as the petitioner is concerned, he assaulted the deceased and caused injuries to the upper and lower limbs. Learned counsel submitted that it is not possible to cause death when the person has suffered injuries to the upper and lower limbs. So far as petitioner is concerned, there is no prima-facie case made out by the prosecution. From the date of arrest, the petitioner is in the custody. By imposing reasonable conditions, he may be admitted to regular bail. It is also his submission that investigation is completed and charge sheet is also filed.