NEHARUSING Vs. STATE THROUGH MATALA P.S

JUDGEMENT

(1.) This petition is filed under Section 438 of Code of Criminal Procedure by accused No.2 to 4 in Crime No.27/2021 of Mantal Police Station, Bidar, registered for offences punishable under Sections 353, 504 and 506 read with Section 34 of Indian Penal Code.

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

(3.) Case of the prosecution is that on 26.03.2021, the complainant-PSI of Mantal Police Station, Bidar along with other four police personnel was on patrolling duty, in view of legislative assembly by-election for Basavakalyan Taluk. When they were near Sarajolaga Cross, at about 11.00 p.m., they saw a tipper bearing Reg.No.KA-32-C- 9753 loaded with sand coming from Kohinoor village, they stopped the said vehicle and asked the driver (accused No.1) to show the documents, at that time, he started arguing with them and called accused No.2 to 4 to the spot, who came in a car and all of them abused and threatened the complainant and other police personnel and obstructed them from discharging their duty. Thereafter, the said tipper was brought to the police Station.