LAWS(KAR)-2023-8-701

ZAKIR Vs. STATE

Decided On August 21, 2023
ZAKIR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Accused nos.3 and 4 in Crime No.132/2023 registered by Devarajeevanahalli Police Station, Bengaluru, for the offences punishable under Ss. 506, 504, 149, 307, 323, 324 IPC, are before this Court seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) On the complaint of one Vajeer Sharif dtd. 12/6/2023, Devarajeevanahalli police have registered FIR in Crime No.132/2023 against one Aslam and seven others. In the complaint, it is alleged that the accused persons who were residing near the house of the complainant's mother, had demanded a sum of Rs.3,000.00 from his younger brother - Imthiyaz on 9/6/2023 and Imthiyaz had allegedly refused to pay the said amount, and therefore, the accused persons allegedly had a ill-will against Imthiyaz. On 11/6/2023 at about 3.00 p.m., the accused persons allegedly came near the house of the complainant and quarrelled with them. Thereafter, at about 6.15 p.m., once again the accused persons came near the house of the complainant and abused the complainant's mother and younger sister. Accused no.2 allegedly assaulted the complainant on his head with knife and accused no.4 assaulted his mother with a stone. Thereafter, the accused persons ran away from the spot. Again at 7.30 p.m., on the same day, once again the accused persons came near the house of the complainant and accused no.1 assaulted complainant's brother and caused blood oozing injury, and thereafter, the accused persons allegedly ran away from the spot. The complainant, his mother and sister went to the hospital and took treatment, and thereafter on 12/6/2023 at about 12.45 p.m., the complaint was lodged, based on which, FIR in Crime No.132/2023 was registered by Devarajeevanahalli police. Petitioners who are arrayed as accused nos.3 & 4 in the FIR were arrested on 12/6/2023. Their bail application filed before the IV Addl. City Civil & Sessions Judge, Bengaluru, in Crl.Misc.No.25502/2023 was dismissed on 26/6/2023. It is under these circumstances, the petitioners are before this Court.