DILEEP J @ DILEEPKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner who is arraigned as accused in Crime No.94/2020 of Bellur Police Station for the offences punishable under Sections 504 , 307 and 506 of IPC. The accused is in judicial custody since from the date of his arrest. Therefore, the counsel for the accused is seeking for regular bail amongst the grounds urged therein.

(2.) Heard the learned counsel for the petitioner and so also, learned HCGP for respondent State appearing through video conferencing.

(3.) It is transpired in the complaint filed by the complainant on 05.06.2020 at 10.00 a.m alleging that the injured being the resident of Krishnapura Village, Belluru Hobbli, Nagamangala Taluk doing agriculture work. The accused herein and the injured are relatives to each other. The petitioner is residing in Bangalore as per the report made by the IO before the concerned Civil Judge and JMFC, Nagamangala in Crime No.94/2020. There was some frequent altercation taking place between the injured Satisha and the accused relating to plucking of coconut in the garden land. As on the date of the incident, when the petitioner went to pluck the coconut told the complainant being the injured that he has to advise his uncle. But there was some altercation that took place in between them, the accused who assaulted the injured with means of a sickle on his head as a result of that, the injured sustained the injuries. But the incident took place on 4.6.2020 at around 10.30. p.m. when the accused who came near the house of the complainant told that his uncle being the injured was doing some altercation with him. The injured was lying on the ground in front of his house and at that time, the accused alleged to have assaulted with means of a sickle on his right hand which caused grievous bleeding injuries. When he enquired with the injured, he narrated that the accused who came on the fateful day at around 10.50 pm. all of a sudden came to his house and secured the injured from his house and so also assaulted with means of a sickle saying that he will finish him. The injured who escaped from the blow made by the accused with means of sickle but the hit met by him had come into contact on his right hand as a result of that cut injury caused by separating and also caused injury on his fore head. The injured was shifted to A.C.Giri Hospital to provide treatment and subsequently shifted to Bengaluru hospital for better treatment. Subsequent to registration of crime No.94/2020 the case was taken up for investigation but the accused was arrested by the police on 12.06.2020 at around 6.00 a.m. and since then he is in judicial custody.