VINAY KUMAR H.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner/accused on bail, in the event of his arrest in respect of Crime No.47/2022 registered by Shivamogga Rural Police Station, Shivamogga, for the offence punishable under Ss. 448 , 504 , 326 , 506 and 307 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 3/2/2022, when the son of the complainant found that this petitioner is cultivating the land with the tractor, made him to stop and questioned the same. At that time, this petitioner abused him in filthy language, made an attempt to cause accident with the tractor to take away his life. As a result, he had sustained injury to his leg and he also alighted from the tractor and with an intention to take away the life, assaulted on his head with a spanner and the same is witnessed by Yogesha and Praveena and immediately, the victim was taken to Metro United Healthcare, Shivamogga, wherein he took treatment for a period of 15 days and he had sustained fracture. Based on the complaint, the police have registered the case and the matter is under investigation.