PURYANAYAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused No.6 under Sec. 439 of Cr.P.C., seeking bail in Gadag Rural Police Station Crime No.4/1989 for the offences punishable under Sec. 395 of IPC, pending in C.C.No.704/2022 on the file of the JMFC II Court, Gadag.

(2.) Heard the arguments of the learned counsel for the petitioner and the leaned HCGP for the respondent- State.

(3.) The case of the prosecution is that, on 6/1/1989 one Sobappa Pujar has filed complaint stating that, when they were in the pump house at survey No.36 of Papanashi Tanda village, at that time, five persons entered the pump house showing the deadly weapons like knife and stick and gave threat to the complainant and others and assaulted them and snatched their nose stud, clothes, cash and tied them to a pole with wire. The said complaint came to be registered in Crime No.4/1989 for the offence punishable under Ss. 395 and 342 read with Sec. 34 of IPC.