LAWS(KAR)-2022-7-1222

MOHAMMED SHUHEB Vs. STATE OF KARNATAKA

Decided On July 28, 2022
Mohammed Shuheb Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the petitioner's counsel and also the learned HCGP for respondent-State.

(2.) The factual matrix of the case of the prosecution is that there was a civil dispute between the parties and court also passed an order to provide accommodation to his grand father and on 13/6/2022, the grand father came along with Mohammad Shuheb and his wife to the house of complainant at about 1.00 p.m. when complainant was sitting on sofa, Mohammad Shuheb with an intention to take away the life of the complainant, he brought iron rod on his hand and abused in filthy language, when he questioned why he is abusing suddenly, Mohammad Shuheb assaulted the complainant with the said iron rod on his head, stomach, on his back, chest and left hand and also to right leg as a result he sustained injuries and the said incident was pacified by the complainant's mother and injured was taken to hospital.

(3.) Petitioner's counsel submits that case and counter case was registered in crime Nos. 45 and 46 of 2022, though prosecution claims that still injured is taking treatment, however, no materials are produced before this Court except the statement of the hospital that he is taking treatment. He further submits that injured is discharged from the hospital and there are no documents to show that still he is taking treatment and hence, he sought for allowing the petition.