SULEMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner- accused under Section 439 Cr.P.C. seeking bail in Crime No.49/2020 of Dharwad Suburban Police Station for the offences punishable under Sections 504 , 307 and 506 of I.P.C. (C.C.No.357/2020 pending before the learned Principal Civil Judge and J.M.F.C., Dharwad.

(2.) The case of the prosecution is that on the complaint filed by one Salimkhan Pathan, the respondent-police have registered the case. The allegations are that petitioner on 18.03.2020 at 9.30 p.m. the complainant pacified the quarrel between the petitioner and another by name Haneef Mulla and others. Thereafter the accused picked up quarrel with the complainant and attempted to commit the murder by trying to press his neck and also caused threat by showing knife. In pursuance of the said complaint, the police have registered the case for the offence punishable under Sections 307 , 504 , 506 I.P.C. The accused was arrested on 20.03.2020 since then he is in judicial custody. The bail petition filed by the petitioner before the Sessions Court was rejected.

(3.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State. Perused the prosecution records.