S.B. SIDDEGOWDA @ RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C. seeking grant of regular bail in Crime No.176/2021 registered by Nagamangala Rural Police Station, Mandya District, for the offences punishable under Ss. 504, 506, 307, 324 of IPC.

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

(3.) The case of the prosecution is that one Nagaraju, the father of the injured victim, filed a complaint to the Police on 30/07/2021 alleging that on 28/07/2021 at about 8.00 p.m., his son Aravind returned to the house with injuries and revealed that at 7.30 p.m., when he was coming in front of the house, the accused picked up quarrel abusing him in filthy language and when he questioned, the accused assaulted him with iron rod all over his body. Thereafter, the injured was taken to the hospital and later, the complaint came to be lodged. After registering the case, the Police arrested the petitioner on 31/07/2021 and remanded him to judicial custody. His bail petition came to be rejected by the Sessions Judge. Hence, the petitioner is before this Court.