STATE OF KARNATAKA Vs. ABDUL JALEEL

JUDGEMENT

(1.) The present petition has been filed by the State under Section 439(2) of Cr.P.C. praying to cancel the bail order passed by the IV Additional District and Sessions Judge, D.K., Mangaluru by order dated 24.02.2020 in Criminal Miscellaneous No.203/2020 in Crime No.244/2019 of Mangaluru South Police Station for the offences punishable under Sections 143, 147, 148, 427, 307, 435 read with Section 149 of IPC and also Section 2(A) of the Prevention of Destruction and Loss of Public Property Act, 1981.

(2.) I have heard Sri R.D.Renukaradhya, learned HCGP for the petitioner-State. Notice to respondent Nos.1 and 2 has been dispensed with.

(3.) The gist of the complaint is that on 19.12.2019 at about 2.24 p.m., when the complainant being the sales man of Bharath Bakery and proceeding on his cargo vehicle bearing No.KA-19-AC-8736 to sell bakery items. When he came near Harikiran Hotel about 300 persons came in a mob and they were calling slogans and some of them were holding deadly weapons, the said mob pelted stones to his front glass and he requested them not to do anything but because of the abetment made by other accused persons they damaged his vehicle. It is further alleged that they threatened him that they are going to take away his life and after throwing the bottles filled with kerosence on the vehicle burnt the vehicle by setting fire. At that time, police have rescued him and because of the said act, he sustained damage to the tune of Rs.20,000/-. On the basis of the complaint, a case has been registered.