MAHESH KUMAR Vs. STATE BY BAJPE POLICE STATION

JUDGEMENT

(1.) This criminal petition is filed under section 438 of Cr.P.C. Praying to enlarge the petitioner on bail in the event of his arrest in Crime No.69/2017 of Bajpe Police Station, Mangaluru City, for the offence P/U/S 341, 427 of IPC and Section 2(A) of K.P.D.L.P Act.

(2.) The allegation is, two of the miscreants who came on a motor bike bearing registration No.KA-13- ED-2216 restrained the bus of which complainant is the driver and pelted stones of the bus and caused damage to its window glass to a tune of Rs.2,05,000/-.

(3.) The petitioner disputes his involvement in alleged incidence. The offences alleged are triable by Magistrate Court. In the given circumstances, there is no impediment to allow this petition.