MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is accused No.1 in Crime No.120/2020 registered by Bheemarayanagudi Police Station, Dist. Yadgiri, for the offences punishable under Sections 143, 147, 148, 341, 323 , 324, 326, 307 , 504, 506, 114 R/w. Section 149 of the IPC, which is now pending before the Sessions Judge, Yadgir, in S. C.No.61 /2021, has approached this Court under Section 439 of Cr.P.C., seeking regular bail.

(2.) Heard the learned counsel for the petitioner as well as the learned HCGP for the respondent.

(3.) It is the case of the prosecution that, on 19.10.2020, one Prakash, S/o. Shivappa Shetty, had lodged a written complaint before the Bheemarayanagudi Police Station, alleging that, on 19.10.2020, at about 9 .00 am, when he was sitting in front of his house, his paternal uncle Shantaveer came there from Kalaburagi. The accused persons, who were nurturing ill-will against the complainant and his family members, all of a sudden came near the house of the complainant armed with deadly weapons forming themselves into an unlawful assembly and assaulted Shantaveer and other family members of the complainant. Even the complainant was allegedly assaulted and he also suffered injuries in the incident. When the complainant and his family members raised a hue, the relatives of the complainants came there and at their interference, the accused persons left the spot by threatening the complainant and other injured persons with dire consequences to their life in future.