HANUMANTHARAJU B.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.162/2022 of Hanumanthanagar Police Station, Bengaluru City, for the offence punishable under Ss. 307 and 504 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that on 10/6/2022 between 9.00 to 9.30 p.m., the friend of complainant's wife made a phone call and informed that her brother-in-law, Hanumantharaju i.e., the petitioner herein under the influence of alcohol is making galatta with the family members, including her father-in-law and requested him to rush to the house and take the children. The complainant, immediately came to the house and by seeing the same, when the complainant was enquiring with one Shalini, this petitioner abused him in filthy language and called him to the stairs and when the complainant questioned him, he kicked him on the chest. As a result, he fell down from the first floor to ground floor and immediately, he took the club and assaulted on his left hand. As a result, he lost his conscious and immediately, the friends of the complainant took him to Meenakshi Hospital, wherein he took the treatment.