KIRAN Vs. THILAK PARK POLICE STATION

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.79/2022 registered by Thilak Park Police Station, for the offences punishable under Ss. 324 , 504 , 506 and 307 of IPC.

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

(3.) The case of the prosecution is that on the complaint of one Kalavathi, wife of injured Rangaswamaiah, filed before the respondent police, the aforesaid case was registered. It is alleged that there was civil dispute between the petitioner-accused and Rangaswamaiah, the husband of the complainant and there was threat from the accused person of killing her husband. When her husband went to work by bicycle on the date of incident, the petitioner was said to be assaulted her husband and caused injuries. Therefore, the injured was shifted to hospital. After registering the case, the police made hectic effort to arrest this petitioner. He moved the bail petition before the learned Sessions Judge which came to be rejected. Hence, he is before this Court.