SUJIT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-accused No.3 filed petition under Sec. 438 of Code of Criminal Procedure (for short ' Cr.P.C ) seeking anticipatory bail.

(2.) On the strength of the complaint filed by one Shridhar Basappa Kasar criminal law was set into motion by registering the case in Savalgi PS crime No.32/2023 for the offence punishable under Sec. 143, 147, 148, 323, 324, 307, 504 read with Sec. 149 of Indian Penal Code and Sec. 25 of the Arms Act, 1959.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that on 26/3/2023 at about 9:00 p.m, in Todalbagi village, the petitioner along with other accused formed themselves into unlawful assembly and went to the land of complainant. They picked up quarrel with complainant in respect of supply of dry grapes and payment of money. It is further alleged that accused have assaulted with clubs, stones, iron rod and caused bleeding injuries to complainant and the other witnesses who came to pacify the quarrel. Accused No.2 through gun fired in the air and threatened the complainant with life. On these allegations made in the complaint, the case is registered against petitioner and other accused named in the FIR.