STATE OF KARNATAKA Vs. KALANDAR BASHA

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 VI Additional District and Sessions Judge, D.K., Mangaluru by order dated 25.02.2020 in Criminal Miscellaneous No.207/2020 in Crime No.238/2019 of Mangaluru South Police Station for the offences punishable under Sections 143, 147, 148, 188, 323, 332, 324, 427, 307 and 120(B) read with Section 149 of IPC and Sections 2(A) and (B) of 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 there was a prohibitory order issued by the Competent Authority on 19.12.2019 at about 6.30 p.m., a mob consisting of 200- 300 persons assembled in the vicinity of Highland Hospital and started shouting slogans against the police by contending that they have killed 2-3 people and at that time, some senior officials came to pacify the said mob. They did not heed to the said request and they were also causing disturbance to the patients who are being treated in the said hospital as well as Doctors and Nursing Staff. Though the police tried to disburse the mob, they began to throw stones, soda water bottles at the police men causing bleeding injuries and have abstracted while discharging their duties and they have also caused damage to the police vehicles and public property. On the basis of the complaint, a case has been registered.