MAHADEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 439 of Cr.P.C. is filed by the petitioner - accused No.1 to enlarge him on bail in Crime No.93/2023, registered by the Gandhi Gunj Police Station Dist: Bidar, for the offences punishable under Ss. 307 and 504 read with Sec. 34 of IPC.

(2.) The case of the prosecution is that, when the injured demanded the petitioner - accused No.1 to repay the loan amount of Rs.50,000.00 the petitioner - accused No.1 instead of repaying the loan amount, abused her in filthy language and threatened to kill her. The accused No.2 held the first informant and the petitioner - accused No.1 assaulted the injured on the chest and backside with knife. The injured was taken to Hospital for treatment. and was discharged from the Hospital after 07 days.

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