H. K. PRAVEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner under Section 439 Cr.P.C. seeking his release on bail of the offences punishable under Section 395 of IPC registered in Crime No. 209/2013 of Aldur Police Station and subsequently registered in Balur Police Station in Crime No.34/2013 for the offence under Section 395 of IPC.

(2.) The brief facts as averred in the petition are that : The respondent Police registered a case against the petitioner and nine others for the alleged offence under Section 395 of IPC and petitioner has been shown as accused No.1. The further averments are that, one Nagaraj, Roopesh and Mahesh residents of Shikaripura, Shimoga, had purchased 16 cattle for cultivation purpose from Saragodu of Chickmagalur and the complainant had gone there to transport the cattle on 10-10-2013 and obtained permission from the authorities of the Gram Panchayat, Hurigere. When he was transporting the above said cattle in a vehicle bearing registration No. KA- 16-A-2110, at that time the petitioner along with other accused came in a Tata Nano vehicle, checked the cattle, verified the papers and picked up a quarrel with the complainant and voluntarily caused hurt with hands and club and also snatched two mobiles and cash of Rs.18,000/- from the possession of the complainant. On the basis of the complaint, case has been registered against the present petitioner and nine other persons.

(3.) Heard the learned Counsel appearing for the petitioner accused No.1 and also the learned Government Pleader for the respondent State.