AYAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in S.C.No.219/2021 (Cr.No.54/2021) registered by Mandi Police Station, Mysuru City for the offence punishable under Ss. 342, 307, 323 , 504, 506 of IPC on the file of V Additional Sessions Judge, Mysuru.

(2.) Heard the arguments of learned counsel for petitioner and learned High Court Government Pleader for respondent-State.

(3.) The case of the prosecution is that on the complaint of one Amreen Taj the sister of the accused filed complaint to the police and case came to be registered at the Narasimharaj Sub-Division, Mandi Police Station on 26/6/2021 alleging that the petitioner is her brother and used to quarrel with the mother and other family members after drinking alcohol and seeking money. There was a complaint against him in the same police station and on that background on 25/6/2021 at 8.00 a.m. accused came to the house and locked the door with intention to commit murder tried to slit on the neck, the complainant has escaped and then also he tried to assault his mother on the stomach and later all of them went to the hospital and were discharged. After registering the case the police have arrested the petitioner on 26/6/2021 and after investigation, charge sheet has been filed. The bail petition of this petitioner came to be rejected, hence he is before this Court.