AKILESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439 of Cr.P.C. seeking regular bail in Girinagar Police Station Crime No.36/2024 registered for the offences punishable under Ss. 307, 504, 506 read with Sec. 34 of Indian Penal Code, on the file of XXXII Addl. CMM Court, Bengaluru.

(2.) The brief factual matrix leading to this case are that complainant and one Ankita were in love with each other for about two years and thereafter there was a brakeup for some reasons. Later on accused No.1 married the said Ankita and the petitioner / accused No.2 used to threaten Ankita of getting rid of her husband i.e. accused No.1. It is alleged that when complainant came to Attiguppe for his work purpose, at that time accused No.1 quarreled with him as to why he is visiting the said area. According to prosecution, on 28/1/2024 at 7.30 p.m., when the complainant was standing near a bakery belonging to one Nagesh, accused No.1 came there with others, abused the complainant and assaulted him by dragger and it is alleged that present petitioner pulled down the complainant. A complaint was lodged in this regard and the complainant is said to have sustained grievous injuries. The petitioner was arraigned as accused No.2 and he was arrested and was remanded to custody. He approached the learned Sessions Judge seeking regular bail and his bail petition came to be rejected. Hence, he is before this Court.

(3.) Heard the arguments advanced by the learned counsel for the petitioner and the learned High Court Government Pleader. Perused the records.