SHASHIKUMAR NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner - accused under Sec. 439 of Cr.P.C., seeking for grant of regular bail in Crime No.75/2023 registered by Bagalagunte Police Station, Bengaluru City, for the offences punishable under Ss. 307, 504 and 506 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned HCGP for the State and perused the material on record.

(3.) The case of the prosecution is that about three years back the marriage of daughter of complainant by name Smt.Nikshita was solemnized with the accused and out of the wedlock they were blessed with one child. After the marriage, the accused subjected her to physical and mental cruelty by suspecting her fidelity assaulting her, the daughter of complainant left accused and started to reside along with the complainant. The accused used to come and quarrel with the complainant and her daughter by abusing and threatening the daughter of complainant that he will eliminate her. On 18/3/2023 at 4.30 p.m. when they were in their Fancy store, the accused came abused the daughter of complainant alleging that she had illicit relationship with others and assaulted her, while the complainant came to rescue her daughter, the accused by abusing the complainant assaulted her by blade towards her neck causing bleeding injuries and threatened her with dire consequences. Accordingly, the complainant has lodged the complaint against the accused before respondent police for the alleged offences. The bail petition of this petitioner came to be rejected by the trial Court. Hence, he is before this Court.