SRI. MARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C seeking regular bail of accused/petitioner in Crime No.18/2020 of Jagaluru Police Station registered for the offences punishable under Sections 323 , 447 , 307 , 504 , 506 read with Section 34 of IPC.

(2.) The factual matrix of the case is that, accused Nos.1 and 2 are the parents of one Prasanna against whom a kidnap case has been filed and the complainant was called upon by the accused herein to compromise the case. When the complainant did not agree for the compromise, accused Nos.1 and 2 were afraid that their son may suffer imprisonment and that on 01.02.2020 at 3 p.m, when the complainant was in his land, both accused Nos.1 and 2 entered the land and abused the complainant in a filthy language and also threatened that if he fails to compromise the matter, they would take away his life and assaulted him by hands and legs. Based on the complaint, a case has been registered.

(3.) Case and a counter case are registered. Based on the petitioner's complaint, a case in Crime No.17/2020 is registered and as a counter blast, this complaint is filed.