PUNITHA Vs. STATE BY TURUVEKERE POLICE

JUDGEMENT

(1.) This is a petition filed under Section 439 Cr.PC by the accused in Crime No.134/2020 registered by Turuvekere Police Station, for the offences punishable under Section 307 , 324 & 504 IPC.

(2.) The accused is in judicial custody since from the date of his arrest, and therefore, learned Counsel for the petitioner is praying for enlargement of the petitioner on regular bail, amongst the grounds urged therein.

(3.) It transpires from the complaint that there is a civil dispute pending between the injured victim Vasanth Kumar, resident of Muniyuru village and the accused/petitioner herein in respect of a site property and that the said suit is pending before the Civil Judge & JMFC at Turuvekere. In the said suit, the court has ordered the parties to maintain status quo. That on 22.06.2020, when the complainant - Vasanth Kumar and one Chethan had been to the site property at about 10.30 a.m., the petitioner/accused picked up quarrel with the complainant by abusing him in filthy words and suddenly the petitioner assaulted Chethan with chopper and Chethan sustained injuries on his right and left hands and thereafter the accused assaulted on the head of the complainant and hence he sustained bleeding injuries. Thereafter, the complainant was shifted to the hospital and based on his statement, FIR was registered in Crime No.134/2020 for the aforesaid offences.