MAHIBOOB BASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Code of Criminal Procedure (hereinafter referred to as ' Cr.P.C .' for short) seeking to enlarge the petitioner on bail in Crime No.126/2022 of Manvi Police Station registered for the offences punishable under Ss. 506, 504, 307, 323, 326 r/w Sec. 34 of the Indian Penal Code (hereinafter referred to as ' IPC ' for short).

(2.) The brief facts of the case are that on 3/6/2022 at 0:55 a.m. the SHO of the above said Police Station received MLC report stating that one injured was admitted to RIMS Hospital, Raichur. It is alleged that the petitioner being the son-in-law of the injured assaulted his mother-in-law with a knife on left cheek and also on the backside of her neck with an intention to commit murder. On the basis of the said incident, complaint lodged by one Ajeet son of injured, FIR came to be registered against this petitioner and petitioner's father.

(3.) Heard Sri.Arunkumar Amargundappa, learned counsel for the petitioner and Sri.Gururaj Hasilkar, learned High Court Government Pleader for the respondent-State.