KUMARA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C, praying to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.312/2019 of Tunga Nagar Police Station, Shivamogga, for the offences punishable under Sections 143 , 144 , 147 , 148 , 341 , 504 , 307 , 115 read with Section 149 of IPC and Sections 3 and 25(1) of the Arms Act, 1959.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case is that on 16.07.2019 at about 10:00 p.m, when the complainant was proceeding towards his house, at that time, 4 to 5 persons obstructed him during the night hours and one person kept a pistol near his chest. At that time, his son Abrar and his friends came in a car; on seeing them, they ran away in their Ertiga Car. After discussion they came to know that one rowdy sheeter Sadiq @ Saathu came on that day and accused No.1 was also involved in the said incident and this petitioner was also one of the member of the unlawful assembly and hence, a case has been registered against this petitioner and against other accused persons for the offences punishable under Sections 143 , 144 , 147 , 148 , 341 , 504 , 307 , 115 read with Section 149 of IPC and Sections 3 and 25(1) of the Arms Act, 1959.