AJJAPPA @ BHIMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition being aggrieved by the order dated 11.12.2019 passed by the Principal Sessions Judge, Belagavi in Crl.Misc.No.2630/2019.

(2.) The case of the prosecution that, on 22.11.2019 at about 10.00 p.m. the complainant with his wife and children was returning from Janata Plot on his motorcycle after attending the function at his relative's house, at that time, it is alleged that when the complainant returning on his way home near Patil Galli of Peeranwadi, the petitioner came from opposite direction on his motorcycle and on seeing him, the complainant gave him a side and he proceeded. It is further alleged that, petitioner came to the complainant's house and started abusing him in filthy language and it is also alleged that petitioner brought knife from his house and injured the complainant and also one of the relative of complainant (Suresh Gasti) who had come to pacify them. The complainant and Suresh started making hue and cry. By hearing the same, the villagers 1) Shankar Parashram Saibannavar 2) Prashant Vittal Patil 3) Ashok Shetteppa Patil 4) Babu Mallappa Beeranavar and father of complaint came and pacified the ongoing fight. The petitioner challenged the complainant to finish him off if he meets him after some day. So saying he went away from the spot. The injured were shifted to the District Hospital and later he was shifted to KLE Hospital for further treatment. Thus, on the basis of the complainant's allegations, a case was registered against the petitioner in crime No.172/2019 for the offense punishable under Sections 307, 504 and 506 of IPC.

(3.) The petitioner was arrested on 22.11.2019. The petitioner filed bail application before the trial Court and the trial Court rejected the said application vide order dated 11.12.2019. Being aggrieved by the same, the petitioner has filed this petition.