KARTHIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 is before this Court seeking regular bail in Crime No.179/2023 by Bannur Police Station registered for the offences punishable under Ss. 324, 307 , 504 and 506 of the Indian Penal Code, 1860 ('the IPC ' for short).

(2.) Heard the learned counsel appearing for the petitioner and learned HCGP appearing for the respondent.

(3.) It is the case of the prosecution that on 26/5/2023 one Sri. Manjunathgowda Y.S. had lodged a complaint before the Bannur Police Station based on which FIR was registered in crime No.179/2023 for the offences punishable under Ss. 324, 307, 504 and 506 of the IPC. In the complaint, it was averred that on 13/5/2023, some persons were allegedly bursting crackers near the house of the complainant and this was objected to by the father of the petitioner viz., Sadananda. Accused No.1, who was one amongst the person who had gathered there, had assaulted Sadananda with a wooden piece on his head and also abused him and threatened him. On 23/5/2023, Sadananda was admitted to the hospital, since he was suffering from serious head ache. On that date complainant allegedly came to know about the incident that had taken place on 13/5/2023 and thereafter, on 26/5/2023 he had filed the complaint before the Police, which had resulted in registration of FIR in crime No.179/2023. The petitioner was arrested on 7/6/2023 and the bail application filed before the Ist Additional District and Sessions Judge at Mysuru in Crl.Misc.No.1092/2023 was dismissed on 17/6/2023. It is under these circumstances, petitioner is before this Court.