R.ARUN NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Govt. Pleader.

(2.) The case of the de-facto complainant is that on 19.12.2019 at about 5:30 a.m. when she was proceeding towards the bus stop to take a bus and reach her place of duty, she found two unidentified persons sitting on a motorcycle and that when she reached them the pillion rider is alleged to have poured acid on the complainant's face and body and that she sustained burn injury. She felt a burning sensation and immediately shouted and rushed to her house which was nearby and that her husband shifted her to the hospital. On account of the attack she suffered injuries on her face, neck and chest. In this background, a complaint came to be registered for the offences punishable under Section 326(A) read with Section 34 of IPC in Crime No.0423/2019 registered by the respondent police. That pursuant to the complaint, the petitioner and the co-accused have been arrested on the very next day.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is none other than the brother-in-law of the injured and that the accused was well known to the complainant and despite the said fact the complainant has specifically described the attackers as unknown persons. He would submit that the police have falsely implicated the petitioner and that the petitioner is a Govt. servant employed as a driver with the Bangalore Metropolitan Transport Corporation. That the petitioner has been in prison for the last seven months and there is every likelihood of the petitioner losing his job.