ANJANAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.1 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.21/2021 registered by the Nelamangala Rural Police Station, for the offences punishable under Ss. 323, 354, 307, 504, 506 read with Sec. 34 of IPC and Sec. 3(1)(11) and 3(2)(V) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Heard arguments of learned counsel for the petitioner, learned HCGP for respondent - State and learned counsel for second respondent/defacto complainant.

(3.) The case of the prosecution is that on 18/1/2021, the respondent police on the medico-legal case intimation, recorded the statement of the informant at 5.00 AM at Bowring and Lady Curzon Hospital, where the defacto complainant stated that herself and her husband were running a petty shop. On 17/1/2021 at 9.30 p.m., the unknown person (the petitioner herein) came to the shop under the guise of purchasing cigarette and tried to misbehave with her, hence, she got provoked and took a chopper and this petitioner assaulted on his neck. Then he went back and brought his parents, his parents held hands and legs of the complainant and assaulted on her legs and caused grievous injuries. After registering the case she was taken to the Government hospital at Nelamangala and shifted to Bowring Hospital and after receiving the complaint, the police registered a case against the petitioner and two others. On 25/1/2021 the petitioner was arrested and remanded to judicial custody. The petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, petitioner-accused No.1 is before this Court.