ZAMEER AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.2 in Crime No.114/2020 registered by Sagar Rural Police Station for the offence punishable under Sections 143 , 144 , 147 , 148 , 504 , 323 , 324 , 307 , 506 read with Section 149 of IPC.

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

(3.) The facts of the case is that, on 26.3.2020, accused No.1 tried to enter the Village during the Corona Virus period and the villagers obstructed him from entering the Village. Thereafter, he went and brought some persons and assaulted the villagers. Hence, a complaint was given. Based on the complaint, a case was registered under Sections 143 , 144 , 147 , 148 , 504 , 323 , 324 , 307 , 506 read with Section 149 of IPC. This petitioner is arrayed as accused No.2.