MADEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 438 of Cr.P.C. is filed by the petitioner - accused to enlarge him on bail in Crime No.49/2023, registered by the Babaleshwar Police Station Dist: Vijayapura, for the offences punishable under Ss. 323, 326, 504 and 506 of IPC.

(2.) The summary of the FIR is that the petitioner herein was pressurizing the informant to give the property to the wife of the complainant who is residing separately. On 8/3/2023 at about 05.00 p.m. when the informant and his friend were having tea near Shantveer circle, at that time the petitioner came and abused in filthy language and demanded to give property to wife of the complainant and assaulted the informant with stone over his head, due to which he sustained injuries.

(3.) Heard the learned counsel for the petitioner - accused and the learned High Court Government Pleader for the respondent - State.