A.M. SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on bail application. Bhagamandala Police have registered a case in Crime No.10/2023 against only one accused for the commission of offences punishable under Ss. 353 and 332 of IPC.

(2.) It is alleged by the prosecution that on 12/3/2023, one Nagesh B.S., was appointed for town patrolling duty work in the night and while they were on patrolling duty on 13/3/2023 at about 4.45 in the morning, one pickup vehicle was coming from Aiyyangeri to Madikeri and since they had suspicions, they stopped the driver of the vehicle and noticed that the petitioner was driving the vehicle and that there were two other people along with him. On noticing that there was sand in the back side of the pickup vehicle. Further, it is alleged that when the complainant took his mobile in order to intimate the same to the Station House Officer, the petitioner drove the vehicle forward and the mobile fell down from the hands of the complainant. The driver of the jeep started the vehicle and drove the same in a high speed by abusing in a foul language. As a result, the complainant fell down on the road and sustained injuries on his right knee, left thigh, the portion of the abdomen and abrasions in the left shoulder and arm pit. Thus, accused has committed offences punishable under Ss. 353 and 332 of IPC. The alleged offences are not punishable for death or imprisonment for life.

(3.) Considering the nature and gravity of offences, it is just and proper to release the petitioner on bail.