PRASANNAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.154/2023 registered by the K.R. Pet Rural Police Station, Mandya District for the offence punishable under Ss. 143, 341, 323, 504, 506, 324, 354(B), 307 R/w 149 of IPC is before this Court seeking regular bail.

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

(3.) On the basis of complaint dtd. 30/6/2023 lodged by Smt. Nageswari wife of M D Ramesh, K.R. Pet Rural Police had registered FIR in Crime No.154/2023 against the petitioner and 6 others for the aforesaid offences. In the complaint it is averred that, on 30/6/2023 at about 12.30 p.m, when the complainant had gone to meet Smt Sunita who was working as a guest teacher in Government Primary school to return some books, the accused persons who were standing outside the compound wall of the school abused the complainant using filthy language and also threatened her with dire consequences. It is stated in the complaint that the accused persons had a ill will against the complainant and her family members. The accused persons also allegedly assaulted the complainant with their hands and legs. At that time, the complainant's husband M.D. Ramesh tried to intervene and rescue the complainant. The accused persons also allegedly assaulted the complainant's husband Ramesh. When the complainant's husband fell down the accused persons allegedly assaulted him with a stone on his private part and also tried to strangulate him. At that time, certain villagers came to the spot and saved the complainant and her husband. Immediately thereafter, the complainant and her husband went to the hospital and took treatment. Thereafter, she had approached the police and lodged a complaint at about 18.15 hours on 30/6/2023 which had resulted in registering FIR in Crime No.154/2023 against the petitioner and others. During the course of investigation, the petitioner was arrested on 1/7/2023. The bail application under Sec. 439 of Cr.P.C, filed by the petitioner before the III Addl. District & Sessions Judge, Mandya (sitting at Srirangapatna in Crl.Misc.No.5201/2023 was dismissed on 15/7/2023. It is under these circumstances, the petitioner is before this court.