NANNEMIYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP appearing for the respondent-State.

(2.) The petitioner is seeking bail under Section 438 of Cr.P.C. in connection with Crime No.64/2020 of Savanur Police Station registered for the offence punishable under Section 3 of Epidemic Diseases Act, 1897, Section 51 of the Disaster Management Act, 2005 and Sections 269 , 188 , 149 , 143 , 353 , 323 of IPC, pending on the file of the Hon'ble Civil Judge and JMFC Court, Savanur in PC No.11/2020.

(3.) The complainant is the Tahsildar, Savanur. It is alleged that when the complainant along with his staff were on rounds within the Savanur Town to confirm and verify the compliance of Government Order of prohibition of public assembly in view of pandemic wreaking havoc, they received an information that some people have gathered to offer Friday prayer at Jamma Masjid situated at Shukravarapete. The complainant along with the PSI and staff went to the spot and enquired the people gathered there and reminded them of the Government Order of prohibition of more than five members assembling at a place. It is alleged that the people gathered there started pushing and obstructing them from discharging their duty.