RAMAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This petition is filed under Sec. 439 of Cr.P.C. to release the petitioner on bail in Cr.No.177/2023 registered at Kaggalipura Police Station, for offences punishable under Ss. 143 , 147 , 148 , 447 , 342 , 323 , 324 , 354 , 427 , 435 , 327 , 506 , 307 r/w 149 IPC .

(3.) The complaint is lodged by one Sri. Satyendra Choudhary in respect of an incident which took place on 1/5/2023 at about 10.30 a.m. It is alleged that when the people were working in the land of the complainant's Trust, about 100-150 villagers residing at Voderahalli trespassed into the said land by demolishing the compound wall and assaulted the members of the Trust using stones, machetes and rods and further, destroyed the crops grown in the said land and also set fire to number of vehicles. It is further alleged that in the said incident 15 mobile phones, 01 laptop, 01 computer etc. were lost and the complainant's Trust suffered a huge loss.