IRAPPA SHIVALINGAPPA PAWADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed under Section 439 of the Criminal Procedure Code, 1973 by the Advocate for the petitioner praying that this Hon'ble Court may be pleased to release the petitioner on bail in Crime No. 83 of 2010 of Kulagod Police Station, for the offences punishable under Sections 143, 147, 148, 307, 427, 336, 504, 109 read with Section 149 of Indian Penal Code, 1860. I have heard the Learned Counsel for petitioner as well as Learned Counsel for respondent. I have perused the FIR.

(2.) Objection of learned SPP is filed in this case.

(3.) The contents of the FIR found in the record discloses that Kulagod Police Station have registered the case in Crime No. 83 of 2010 against the accused 1 to 19 for the offences punishable under Sections 143, 147, 148, 307, 427, 336, 504, 506, 109 read with Section 149 of IPC on the complaint of Shivalingappa Mahabavi. Its contents further discloses that accused belongs to Kuruba Community and the complainant belongs to Lingayath Community and they are elder persons of the village.