RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitionercomplainant under Section 439(2) of Cr.P.C., praying this Court to set aside the order passed by the I Additional Sessions Judge, Mysuru in Crl.Misc.No.1102/2018 and consequently to cancel the regular bail in Cr.No.108/2018 for the offences punishable under sections 504, 307 read with Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioner-complainant and learned High Court Government Pleader. Learned counsel for the respondentaccused remained absent.

(3.) Brief case of the prosecution is that on 16.6.2018 at about 6.30 a.m., when the complainant was getting the food for goat in his land and returning home, at that time, accused-petitioner and his friend Bharath took out quarrel with the complainant because of the previous enmity in connection with the dispute and the petitioner-accused, along with other accused persons, abused in filthy language and the respondent-accused No.1 assaulted with iron rod on the head of the complainant and caused bleeding injuries and subsequently, he also hit on both his hands and also assaulted with machete to both his legs and as a result of the same, the complainant fell down. The petitioner along with other accused persons left and thereafter, the complainant was taken to hospital and got admitted and there statement of the complainant had been recorded and case was registered in Crime No.108/2018.