SIRAJ AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner who is arraigned as accused in Crime No.153/2020 of Kadugondanahalli Police Station for the offences punishable under Section 307 of IPC. The accused is in judicial custody since from the date of his arrest. Therefore, the counsel for the accused is seeking for his release on regular bail amongst the grounds urged therein.

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

(3.) It transpires in the complaint that the accused said to be the father of the injured Sumaiya Anjum is alleged to have assaulted her by means of a club on her head and also assaulted her by means of a knife with an intention to take away her life, as a result causing injuries on the right side of her neck, left side chest and bleeding injuries on her right hand. Subsequent to the assault made by this accused, he is said to have left the scene of crime. Thus, knife and club is alleged to have been used by this accused. As a result of the assault, the injured had fell to the ground on sustaining injuries and thereafter she had been taken to Ambedkar Hospital in order to provide treatment to her and further treatment was taken in K.C. General Hospital and she was treated in the Emergency Ward and at present, she is said to be discharged from the hospital after recovering from the wounds. Subsequent to registration of Crime No.153/2020 for the offence under Section 307 IPC., the same is still under investigation in order to lay a charge-sheet against the accused. The accused is in judicial custody since from the date of his arrest.