MANJUNATH K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.93/2023 registered by Amruthahalli Police Station, Bengaluru City for the offence punishable under Ss. 323, 307, 354, 504, 506, 509, 147 , 149, 120(B) R/w Sec. 149 of IPC is before this court seeking regular bail.

(2.) Heard the learned counsel appearing for the parties.

(3.) On the complaint of Sri Tejas Kumar S/o. Santhosh Kumar on 8/4/2023, Amruthahalli Police have registered FIR in Crime No.93/2023 for the aforesaid offences against the petitioner and others. In the said complaint, it is stated that the complainant and the petitioner had some ill will and the petitioner had damaged autorikshaw of the complainant's father and in this regard the complainant's mother had lodged police complaint. On 8/4/2023 at about 9.15 p.m, when the complainant was standing outside his house talking on his mobile phone, the petitioner came there along with three others in motorbike and started assaulting the complainant. At that time, when complainant's mother tried to intervene, the petitioner allegedly pulled her clothes and also assaulted on her cheek. When the petitioner allegedly tried to assault the private part of the complainant, he escaped and thereafter, the persons who were along with the petitioner tried to assault the complainant with knife and even the said blow was escaped by the complainant. Immediately, the police came to the spot and rescued the complainant. Thereafter, a complaint was lodged at about 11.00 p.m, based on which FIR was registered in Crime No.93/2023. The petitioner was arrested in the said case on 9/4/2023. The investigation in the said case is completed and the charge sheet has been filed. The petitioner's application under Sec. 439 of Cr.P.C., in Cri.Misc.No.5533/2023 before the XLV Addl. City Civil & Sessions Judge, Bengaluru was dismissed on 22/6/2023. It is under these circumstances, the petitioner is before this Court.