VEERESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner aggrieved by the order dated 13.11.2019 passed in Crl.Misc.No.435/2019 passed by the Prl. District and Sessions Judge, Gadag, this petition is filed.

(2.) The case of the prosecution is that one Suresh S/o. Shankarappa Batur resident of Chinchali taluk, Gadag filed a complaint before Mulgund Police authorities alleging that he is the resident of Chinchali village along with his wife, children, his brother and other family members. It is alleged that on 27.10.2019 in the morning his brother Manjunath came along with one Anand Laxmigudi, Dodda Mudukappa Waddar and Mudukappa Waddar were coming outside the tea shop and at that time, accused No.1 picked up a quarrel with his brother Manjunath by abusing him in filthy language and by giving a life threat assaulting the said Manjunath with a stone. It is further alleged that one Nagarja assaulted him with a stick and Veeresh by his hand on the mouth of his brother and he has stated that public gathered there and pacified the accused and separated them. The accused while going, gave him a life threat. It is further alleged that accused with an intention to kill his brother had picked up a quarrel with him and also assaulted his brother. On these allegations, a complaint came to be filed against the petitioner. On the basis of the said complaint, the police registered a case in P.S. Crime No.53/2019 for the offence punishable under Sections 324, 307, 504, 506 read with Section 34 of IPC. The petitioner was arrested on 28.10.2019. Since then he is in judicial custody. The petitioner has filed bail application before the trial Court. The trial Court rejected the said application vide order dated 13.11.2019. The petitioner being aggrieved by the said order, filed this petition.

(3.) Heard learned counsel for the petitioner and learned H.C.G.P. for the respondent.