SAMIR AHMMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners being aggrieved by the order dated 12.3.2020 passed in Criminal Misc. No.5026/2020 filed this petition.

(2.) Brief facts of the case of the prosecution are : That on 6.12.2015 the complainant- Shabeer Pasha after closing his Poultry Shop situated at Santegal handpost and while he was moving towards Pattanashettikere village, at 9.30 p.m., the accused i.e. petitioner No.1 and three others said to have waylaid him (who had financial transaction with his brother) uttering upon him since his brother has not been properly repaying the borrowed amount, saying so, the first petitioner is said to have inflicted a blow on the forehead of the complainant with holding a rod, rest of the three persons assaulted with hands; on seeing the same, as one Kousef Pasha makes an attempt to pacify the quarrel, he also sustained an assault on his hand by the accused them and then sought for taking legal action against them.

(3.) Heard the learned counsel for the petitioners and also the learned High Court Government Pleader.