VASANTHA M.N. Vs. STATE

JUDGEMENT

(1.) Heard on bail application.

(2.) On the basis of the complaint filed by one Thammannappa.M, Madanayakanahalli Police Station have registered the case in Crime No. 205/2023 against the accused Nos. 1 to 4 for the commission of offences punishable under Ss. 323, 326, 448, 504 R/w 34 of Indian Penal Code (hereinafter referred as I.P.C .), pending on the file of Addl. Civil Judge (Jr.Dn) & JMFC Court, Nelamangala, Bengaluru Rural District.

(3.) The brief facts of the complaint is that on 5/4/2023 @ 7.30 P.M., complainant he was quarrelling with his wife since she has not cooked the food. Some persons have killed his cat due to which he has abused those persons. The accused No.1 has knocked the door but he has not opened the same. Then the accused No.1 has pushed the window with a rod and then he has assaulted on his eye with rod and caused bleeding injuries. Then all the accused persons have break open the door and trespassed his house. The accused persons have dragged him outside the house and assaulted him with their legs. Then he was shifted to hospital in the ambulance and he has undergone eye operation on 6/4/2023 then the accused had committed his alleged offences.