CHANDRASHEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent-State and perused the material on record.

(2.) Petitioner/accused No.2 is seeking bail in Cr. No.90/2022 of RMC Yard Police Station, Davanagere registered for offences punishable under Ss. 341 , 323, 504, 506 read with Sec. 34 of IPC.

(3.) The complaint is lodged by one Thimappa Son of late Hanumappa, wherein, he has alleged that on 22/12/2022 at about 9:00 p.m., he had come to the APMC Flower Market, Davangere in his goods vehicle to sell flowers. In the wee hours at about 2:00 a.m., he saw the accused persons quarrelling with one Rangappa and abusing him in filthy language and asking him to give his mobile phone. When he intervened, they took out a punch and threatened him with dire consequences and assaulted him with hands etc., In the further statement, he has alleged that the accused have tried to snatch the mobile phone of Rangappa.