SALMAN 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.35/2022 registered by Chamarajpet Police Station, Bengaluru City, for the offence punishable under Ss. 341, 323, 324, 307, 504 and 506 read with Sec. 34 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 the complainant came to know that at 3:00 p.m, the brother of the complainant was subjected to assault by this petitioner and another accused and immediately, he was taken to the Victoria Hospital and he has sustained injuries to his abdomen. Immediately, he rushed to the hospital. On enquiry, he revealed that after attending the Namaaz, when he was returning near Valmikinagar 10th Cross, at that time, this petitioner and other accused were talking to the brother of the complainant and suddenly, abused in filthy language and when he tried to escape from the spot, chased him and accused No.1 inflicted injury on his abdomen. When the same was witnessed by one Nawaz, he was also assaulted, thereafter left the place. Hence, a complaint is given and a case has been registered invoking the offences punishable under Ss. 341, 323, 324 , 307, 504, 506 read with 34 of IPC .