MOULA ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel Sri Mahantesh H. Desai for the petitioner and learned High Court Government Pleader for the respondent-State.

(2.) Accused No.5 is the petitioner, who has been arrested by Ragavendranagar Police Station, on 23/4/2025, in respect of Crime No.44/2025, whereunder 189(2), 191(2), 191(3), 115(2), 118(1), 109, 352, 351(2), 190 of BNS, 2023 offences are alleged.

(3.) Gist of the complaint averments would reveal that on 23/4/2025 at about 12.50 a.m., when the complainant was in his house, the first accused Rizwan said to have called him over telephone near the KGN pan- shop. Complainant in turn told his friend Saddam to accompany him and both Saddam and complainant reached KGN pan-shop. At that juncture, all of a sudden, Rizwan pulled out a talwar and assaulted the complainant on his head. When the complainant cried for help, his followers, namely, Khaja Mainoddin, Baba @ Jilani, Riyan, Maulali, Irfan, Khaja Pasha have assaulted the complainant with hands on his face and kicked him. Saddam said to have pacified the quarrel and injured was taken to the hospital.