GOPINATAHA A.G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.306/2022 registered by K.R.Puram Police Station, Bengaluru for the offences punishable under Ss. 506 , 504 , 307 , 323 , 324 of IPC.

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

(3.) The case of the prosecution is that the complainant-Raghunatha Reddy, who is said to be running his own provision store used to sell Nandini Milk Products filed a complaint to the Police on 6/8/2022 alleging that the petitioner used to supply Nandini Milk Products including Milk, Curd, Butter and Ghee etc., and sometimes the petitioner used to refuse to take back the expired packets of milk and curds and there was quarrel between them in this regard. On 6/8/2022, the petitioner said to be supplied eight crates of milk and curd packets at 8.00 a.m. and when the complainant questioned him as to why he did not supplied the said milk and curd packets within