NAYAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., by the sole accused in Crime No.127/2022 of Gandasi Police Station, registered for offences punishable under Ss. 506 and 307 of IPC.

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

(3.) The complaint is lodged by the victim. It is alleged by him that, the accused/petitioner was earlier involved in a rape case and after coming out of the jail, he was behaving in an indecent manner with the women folks of the village and in this regard when he had advised him, the accused threatened him with dire consequences. On 14/10/2022 at about 7.30 am, when he had gone near his land along with his father, the accused came armed with a knife and stabbed on the left side of his neck and caused bleeding injuries to him. He was taken to the Government Hospital, Hassan and from there shifted to one Mangala Hospital for treatment.