SHARANABASU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 483 of BNSS - 2023 seeking bail, in Crime No.147/2025 registered against the petitioner for the offences punishable under Sec. 189(2), 191(2), 132, 121(1), 109, 324(3 and 6) read with Sec. 190 of BNS - 2023.

(2.) It is allegation against the petitioner and other accused (in all sixteen) that on 25/7/2025 the complainant / PSI by name Somesh Gejjee of Indi Rural Police Station got a information of threat given to one Dundappa of Satalgav village. Immediately, the complainant along with police officials went to Satalgav village and found that a Swift Car was parked in front of house of Dundappa and about 04 to 05 persons were quarreling with the said Dundappa. The complainant started enquiry with the persons who came to the spot in a Swift Car. In the meanwhile two more vehicles came to the said spot. The petitioner alleged to have came to the spot in the Scorpio vehicle. It is also alleged that he instigated the driver of the car to run over police officials and villagers gathered at the spot. As per the said instigation the driver of the vehicle attempted to run over them and in that process police including complainant sustained injuries. The persons who assembled at the spot damaged the said vehicle. The complainant and police were able to apprehend the petitioner and some persons.

(3.) Police apprehended totally ten persons from the spot including the petitioner; they were produced before the Additional Civil Judge and JMFC Court, Indi on 25/7/2025. Initially all ten persons were remanded to the judicial custody. From the order sheet produced by the petitioner in respect of Crime No.147/2025, it appears that accused Nos.2 to 10 were released on bail.