KARTIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP appearing for the respondent/State.

(2.) The petitioner, who is arrayed as accused No.9, has approached this Court under Sec. 439 of Cr.P.C. seeking grant of bail.

(3.) APMC Navanagar PS of Hubballi has registered a case in Crime No.5/2023 for the offences punishable under Ss. 143, 147, 148, 307, 323, 324, 326, 427, 504 and 506 read with Sec. 149 of IPC on the basis of the complaint filed by one Siddappa, wherein it was alleged that he and his uncle Bhimappa were residing in the same village separately. His uncle Bhimappa was a Corporator of Municipal Corporation and relationship was not well with the accused. It was alleged that the uncle of the complainant had advised the accused not to quarrel with the complainant Siddappa and there were several other incidents, wherein he was having rivalry. It was further alleged that on 14/2/2023, the complainant had been to Jatra festival at Savadatti Yellamma Temple and there accused No.2-Beerappa and accused No.3-Arjun had abused uncle of the complainant in filthy words.