RAGHAVENDRA KANCHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is accused No.9 in the proceedings registered as FIR in Crime No.15/2019 has sought for his release on regular bail in the proceedings now numbered as S.C.No.11/2019 of Kota Police Station for the offences punishable under Ss. 120(B), 143, 147, 148, 449, 342, 504, 323, 324, 506, 307, 302, 212, 201 read with Sec. 149 of IPC pending on the file of the Additional District and Sessions Judge, Udupi (sitting at Kundapura).

(2.) It is made out from the facts that on the basis of information, FIR came to be registered in Crime No.15/2019, wherein the informant Lohith Poojari - PW1 had alleged that accused Nos.1 to 3 were attempting to dig a latrine pit in their property which was abutting the well within the property of the informant.

(3.) It is further alleged that in light of the attempt made to dig the latrine pit by the accused Nos.1 to 3, the informant had made representation to the Municipal body and had restrained the work of the accused.