MOHAMMAD ANSAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C. seeking grant of regular bail in Crime No.43/2021 registered by Mulki Police Station, Mangalore City, for the offences punishable under Ss. 353, 332, 307 read with 34 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 Ashok, ASI, filed a complaint alleging that on 07/04/2021, he went to serve notice to the petitioner under Sec. 41(A) of Cr.P.C. in connection with Crime No.98/2020 for the offences punishable under Ss. 324, 506 read with 34 of IPC. While he was on his way, he saw the petitioner and tried to serve notice on him, but the petitioner said to have ran away from the spot to the Poultry shop of one Hafeez. The complainant also went there and tried to serve the notice. At that time, the petitioner is said to have assaulted the complainant Police Officer, obstructed him from discharging his official duty and assaulted him with knife. After registering the case, the Police arrested the petitioner on 07/04/2021 and remanded him to judicial custody. The petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, he is before this Court.