G. PRAVEEN Vs. STATE BY YESHWANTHPUR POLICE STATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the Respondent -State. Perused the records.

(2.) Petitioner is arraigned as Accused No.2 in Crime No.348/2018 of Yeshwanthpura Police Station, Bengaluru, for the offence punishable under Sections 307 and 302 r/w 34 of IPC , which later culminated in SC No.192/2019, now pending before the Court of LVI Addl. City Civil and Sessions Judge, Bengaluru.

(3.) The brief facts of the case are that, on 19.10.2019, CWs. 1 to 3 and a person by name Jagadeesh Singh, who were all friends and room mates, decided to go for dinner to a hotel near Navarang Theater. When all of them were proceeding to dinner, at that time, Accused Nos. 1 to 3 came to them and started quarrelling with CW.1 and the deceased Jagadeesh Singh. During quarrel, Accused No.1 stabbed the deceased Jagadeesh Singh with a knife and the petitioner assaulted Complainant (CW.1)-Mr. Suhas, with a Beer Bottle on his head and Accused No.3 has assaulted the complainant (CW.1) with a cement brick. As a result of the alleged assault by the said accused persons, the injured Jagadeesh Singh succumbed to the injuries later. In the alleged incident, the complainant (CW.1) also sustained a serious injury to his head.