HASAN SADIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner/accused No.1 under Section 439 of Cr.P.C. seeking regular bail in Crime No.125/2019 of Puttur Town police Station for the offences punishable under Section 447 , 326 , 324 , 307 , 120-B , 109 , 201 read with section 34 of IPC, besides Sections 3 and 25 of the Indian Arms Act. The petitioner is said to be in judicial custody since from the date of his arrest.

(2.) Factual matrix of the petition is as under: It is stated in the complaint filed by one K.Abdul Khader that he was doing business and residing along with his father, wife and his brothers. On 26.11.2019, after completion of school day program at Kabaka Government Pre-University College, since the complainant was an old student of said college and a Treasurer for old Students Association, after the function at about 5.00 p.m. when he was on the way to the house after getting bath in swimming pool and on the way in his motor bike, at about 5.45 p.m. his friend by name Abdul Hameed called him and informed that one unknown car was found near his house and they had been to the house of Ummer Kore and had tea along with his children, at that point of time, his friend Abdul Hameed again called and informed that the said car was coming back towards the complainant's house.

(3.) It is further alleged in the complaint that there was a gathering at his home where his sister's brother Suleman and Basith were present and in the said function they provided lights around the Veranda. At about 6.30 p.m. the said car came near the house and the same was informed by Abdul Hameed and the car was parked in front of the house and the glass of the car was closed. Since the glass was tinted, he could not identify the person who was sitting inside the car.