YATHISH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is sought to be prosecuted for the offences punishable under Ss. 186, 504, 341, 353 of IPC.

(2.) The case of the prosecution is that, when CWs.1, 2 and 14 while discharging their official duties, at that time, the accused came, abused CWs.1 and 2 in filthy language, and restrained CW1 from proceeding further, and thereafter the accused No.1 by showing his hand against CW1 threatened that, he would not allow him to do work of others unless he completes the work.

(3.) Heard the learned counsel for the petitioner - accused and the learned High Court Government Pleader for the respondent No.1 - State.