YUNUS AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Hasmath Pasha, learned Senior Counsel for the revision petitioner and learned High Court Government Pleader.

(2.) Criminal petition is filed under Sec. 439 of Cr.P.C., with the following interim prayer.

(3.) Facts in brief, which are utmost necessary for disposal of the bail petition are as under: Chithradurga Rural Police registered a case in Crime No.133/2024 for offences under Ss. 427, 504, 143, 147, 148, 149, 395, 448, 307, 323, 324 of Indian Penal Code, on 2/4/2024 at about 8:30.p.m., based on the complainant lodged by B.H.Gowdru alias B. Facts further reveal that there was an incident that had occurred at about 2:30.p.m., on 2/4/2024, where under a Muslim Woman by name Farzana Khanum had a conversation with B.H.Gowdru alias B. At that juncture, about 18 to 20 persons from Muslim community people have forcibly ingressed to the compound wall of the house of B.H.Gowdru and took serious objection in having a conversation with Muslim Woman.