STATE OF KARNATAKA Vs. KAISAL

JUDGEMENT

(1.) I have heard Sri R.D. Renukaradhya, learned HCGP for the petitioner-State. Though the present petition has been listed for first time orders, the same has been taken up for final disposal with the consent of the learned HCGP.

(2.) The present petition has been filed by the State under Sec. 439(2) of Cr.P.C. praying to cancel the bail order passed by the VI Additional District and Sessions Judge, D.K., Mangaluru by order dtd. 2/3/2020 in Criminal Miscellaneous No. 223/2019 in Crime No. 239/2019 of Mangaluru South Police Station for the offences punishable under Ss. 143, 147, 148, 323, 324, 353, 332, 354, 427, 188 and 307 read with Sec. 149 of IPC and also Sec. 2(A) of the Prevention of Destruction and Loss of Public Property Act.

(3.) The gist of the complaint is that despite the imposition of the prohibitory order on 19/12/2019 at about 6.30 p.m. near the Ibrahim Al-Kalil Masjid, Nellikayi Road, Mangalore Town about 200-300 muslim unlawful assembled and were shouting slogans against the Government, when the police officials tried to disburse, they started pelting stones. As a result of the same, some of the officials sustained injuries. Subsequently, the said mob did not disbursed and they started pelting stones, soda bottles and caused injuries to the police men and damaged the police vehicles and property nearby the said place. On the basis of the complaint, a case has been registered.