SOMASHEKARGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.3 is before this Court seeking grant of bail under Section 439 of Cr.P.C. in Crime No.72/2021 of Bhadravathi New Town Police Station, registered for the offences punishable under Sections 143, 147, 148, 323, 324, 307, 341, 504 and 506 read with Section 149 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant Chethan.

(2.) Brief facts of the case are that, the informant lodged the first information stating that on 22.05.2021 when he was going on his motor bike near Siddapura Rice Mill, the accused persons waylaid the informant and started abusing him in filthy language and also threatened him with dire consequences. Accused Nos.1 and 2 dragged the informant by holding his collar and assaulted with hands, accused No.3 assaulted with chopper on his right thigh, accused No.4 swung the chopper towards the informant and caused injuries on his left ear. Accused Nos.5 and 6 assaulted with clubs. Therefore, the informant requested the police to register the case and to initiate legal action against the accused. Accordingly, the police registered the case and took up investigation.

(3.) Heard Sri.M Suhaib Fazeel, learned Counsel for the petitioner and Sri.H.R.Showri, learned High Court Government Pleader for the respondent -State. Perused the materials placed on record.