AMARNATH H.L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.202/2022 registered by Bidadi Police, Ramanagar District for the offences punishable under Ss. 341,353, 504 and 506 of Indian Penal Code.

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

(3.) The case of the complainant is that the complainant one Sri. Vinod, official car driver of the vehicle bearing registration No.KA-01-G-6109 which belonged to the Judge, High Court of Karnataka alleging that on 25/5/2022 at about 3.30 p.m., he was escorting the family members of the Hon'ble Judge towards Hejjala, Judicial Layout, where the construction of new residential house of the Hon'ble Judge was going on and at about 4.30 p.m. near to that place a person came in car bearing registration No.KA-05-MQ- 9669 intercepted the complainant and has restrained the complainant that he has been misusing the official vehicle of the High Court etc., and that he introduced himself as a journalist attached to news 10 Kannada and also the chief editor of Kannada Huli news paper and he made them to wait for an hour and also abused them and also threatened them that he would snap the photographs of the house and the vehicle and would post it in the media etc., It is further alleged that the petitioner has restrained the complainant from discharging his official duty as public servant. Further, the complainant stated that since the alleged incident was taken place at about 4.30p.m. on 25/5/2022, since he had to take the family members of the Hon'ble Judge to their residence and later he came back on next date and gave complaint to the jurisdictional police on 26/5/2022 at about 4.50p.m. After registering the case, the police have arrested the petitioner on 28/5/2022 after the interrogation he has been produced before the trial court and remanded to judicial custody. Since then the petitioner has been in judicial custody the petitioner has approached the Trial Court and Sessions Court for grant of bail, which came to be rejected. Hence, he is before this Court.