SHIVA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.76/2022 registered by High Grounds Police Station, Bengaluru for the offences punishable under Ss. 323, 324, 341, 354, 355, 427, 504, 506 read with Sec. 34 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 on the complaint of one Smt.Anasuyamma.B, the Police registered a case on 30/5/2022 and arrested him on the same day for the above said offences. It is alleged that on the said day, there was a programme at Gandhi Bhavan organized by the Karnataka State Raitha Sangha and Hasiru Sene. The National Farmer's Leader were called to the Gandhi Bhavan for the said programme. During the programme, one Rakesh Tikait started speaking in Hindi language. At that time, this petitioner and others said to be agitated to speak in Kannada. Therefore, one of the translator by name Kavitha started translating the same in Telugu language. Therefore, this petitioner and others said to be went near the Dias, damaged the micro phone by abusing in filthy language, snatched the TV Logo wire mike, assaulted them and also disfigured their face using the black paint. Previously, the Police registered a case for the aforesaid offences under Ss. 354, 324 of IPC. Subsequently, they added Sec. 307 of IPC and also Arms Act. The bail petition of this petitioner came to be rejected. Hence, he is before this Court.