LAWS(KAR)-2023-4-446

ASLAM RAJESAB BADESABNAVAR Vs. STATE OF KARNATAKA

Decided On April 27, 2023
Aslam Rajesab Badesabnavar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent/State.

(2.) This petition is filed under Sec. 439 of Cr.P.C. seeking grant of bail in Crime No.50/2023 of Hubballi Rural Police Station for the offences punishable under Ss. 307 and 324 of IPC.

(3.) The complainant happens to be the wife of the injured. It is stated that on 19/2/2023 at about 10.15 p.m., she came to know from her relative Gurusiddapppa Madiwala that her husband Vinod has been injured due to assault by the petitioner herein. Reason for the assault was that the injured Vinod had advised the accused that son of the injured should not be misguided and addicted to bad vices and he should not teach those vices to said Manjunath. Therefore, accused had intention to kill injured Vinod and hit him with his hand on the forehead and made him to fall down on the road. It was alleged that in the said scuffle, injured has sustained bleeding injury which was grievous in nature. The injured was taken to KIMS Hospital, Hubballi. The injured was not in a position to speak. It was further alleged that the accused had intention to commit murder of the injured and made him to fall down on the road, by which he sustained injuries and therefore, action be taken against the accused.