NAGARAJ HUNNIKERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Anand R.Kolli, learned counsel for the petitioners and Smt.Kirtilata R. Patil, learned HCGP for the respondent-State.

(2.) The petitioners/accused Nos.2 and 3 are seeking regular bail in Crime No.63/2024 of Gangavathi Town Police Station for the offences punishable under Ss. 143, 147, 148, 323, 324, 307, 504, 506 r/w 149 of Indian Penal Code (for short "IPC").

(3.) It is the case of the prosecution that the jurisdictional police have received an information that the complainant Rajesh was taking treatment at Leelavati hospital, Gangavathi and proceeded to the spot and recorded the statement. The said fact has been unfolded in such a way that on 21/4/2024, around 7.00 a.m., himself and his brother had been to market to purchase vegetables. There was a traffic jam. They were parking their auto in that area. Accused No.3 scolded him to take off their auto in a filthy language. There was a scuffle between accused No.3 and the complainant. Thereafter, they went to market. After sometime, when the complainant and his brother came back to the spot, then accused No.1, 2 and 4 and others came to the said area and started assaulting with the complainant. Accused No.1 assaulted with knife to his brother and accused No.2 assaulted him on his nose, by the time, the people who were in and around the victim pacified the quarrel and avoided further complications and immediately, the complainant took his brother to hospital for treatment.