SANNABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/accused under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for short) for granting bail in respect of Crime No.91/2022 registered by Adur Police Hangal Taluka for the offence punishable under Ss. 323 , 326 , 307 , 354 , 504 and 506 of Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short).

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

(3.) The case of the prosecution is that one Sathish s/o Basavaraj Kurubara has filed complaint before Adur Police Station alleging that on 24/5/2022, when he was slept in his house he heard about quarrel between accused and his brother Harish. In the morning at 6 am when he was sleeping, accused-petitioner came with iron rod and assaulted on his head and on hand and caused injuries. When his mother and wife came to rescue him, accused pushed the mother and the wife of the complainant and dragged their cloths and abused them in filthy language and has given life threat to her son. Neighbours came and pacified the quarrel and took the injured complainant to hospital. After registering the case, police have arrested the petitioner/accused on 25/5/2022 and remanded to judicial custody. He has filed bail petition before I District and Sessions Judge, Haveri and the same came to be rejected. Hence, petitioner/accused is before this Court seeking regular bail.