MAHESH REDDY S/O HANMANTH REDDY Vs. THE STATE OF KARNATAKA THROUGH YADRAMI POLICE STATION YADRAMI, TALUK: JEWARGI DISTRICT: GULBARGA REPRESENTED S.P.P. HIGH COURT OF KARNATAKA BANGALORE

JUDGEMENT

(1.) THE petitioner who has been arrayed as accused in Cr.No. 3/2012 of Yedrami Police Station, Gulbarga District registered for the offence punishable under Sections 186, 323, 342, 504, 506 of IPC and under Section 3(I) (X) of SC / ST P.A. Act 1989 has sought for releasing him on bail. It is alleged that, on 19.01.2012, at about 8.00 pm, when the complainant/PSI was in his chambers at the police station, the petitioner entered his chamber, closed the door, latched it from inside and thereafter abused the complainant by taking out his caste name and also pulled him hither and thither by holding his shirt collar. The accused committed the said acts as the complainant had reported about his conduct in the discharge of his duties against his interest to the higher authorities earlier.

(2.) LEARNED counsel for the petitioner submits that the petitioner is a police constable having put in service of more than seven years of service and he has been falsely implicated by his immediate superior PSI/complainant on account of personal vengeance that he was nursing against him. Having regard to the offences alleged, the punishment provided and as he is in custody since 21.04.2012, he be released on bail.

(3.) THE allegation against the petitioner is that on 19.01.2012, at about 8.00 pm, he entered into the chambers of the complainant in the police station, closed the door latched it from inside and thereafter abused the complainant by taking out his caste name and also pulled him hither and thither by holding his shirt collar. The accused did so on account of the complainant reporting against his interest to the higher officers in the discharge of his duties.