ARUN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.435/2023 registered by Byadarahalli Police Station, Bengaluru city, for the offence punishable under Ss. 307, 354(B), 504 and 506 of Indian Penal Code (for short hereinafter referred to as ' IPC ') is before this Court under Sec. 439 of Cr.P.C. seeking regular bail.

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

(3.) Facts leading to the filing of this petition narrated briefly are: On the basis of the complaint lodged by Jyothi, wife of late Anjanamurthy, dtd. 1/7/2023, FIR in Crime No.435/2023 was registered by Byadarahalli Police Station, Bengaluru city for the aforesaid offences. In the complaint, it is averred that the complainant was a widow and the petitioner was known to her for last two years. Petitioner was allegedly teasing and torturing the complainant. Therefore, the petitioner was warned by the elders. In spite of the same, petitioner continued his act and also criminally intimidated the complainant. On 30/6/2023 at about 11:30 p.m., the petitioner allegedly came near the house of the complainant and started abusing her. He pulled her clothes and also snatched her mobile and assaulted her with the said mobile phone near her left eye and on her forehead. As a result complainant suffered injuries and became unconscious. Thereafter, she was shifted to the hospital. After taking treatment, she approached the Police on 1/7/2023 at about 16:00 hours and lodged a complaint, based on which FIR was registered against the petitioner. During the course of the investigation, petitioner was arrested on 3/7/2023.