PHILIPOSE MATHEW Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Smt.Leela P.Devadiga, learned counsel appearing for the petitioner and learned High Court Government Pleader appearing for the State. Perused the records.

(2.) PETITIONER herein has been arrayed as an accused in Crime No.33/2015 by Gonikoppa Police Station, for the offence punishable under Sections 504, 307 of the IPC and Section 3(1)(10) of SC/ST (Prevention of Atrocities) Act, 1989. Apprehending his arrest petitioner is seeking for being enlarged on bail in the event of his arrest.

(3.) THE gist of the prosecution case is that, complainant Sri H.D.Bhojanna who was working as Attender in the Village Panchayat of Arvathokulu Village Panchayath was threatened by abusive language and assaulted by the petitioner/accused on 5.4.2015 and as such complaint came to be filed.