STATE OF KARNATAKA Vs. JAYADEVA

JUDGEMENT

(1.) The present petition has been filed by the State praying this Court to cancel the bail order dated 10.7.2017 passed by the Principal Senior Civil Judge and CJM at Ramanagar in Crime No.57/2017 for the offences punishable under Sections 427, 506, 504, 323, 324, 354, 307 r/w. Section 149 of IPC.

(2.) I have heard Sri H.S.Chandramouli, learned SPP appearing for the petitioner-State and Sri Basavaraju P., learned counsel for the respondents-accused.

(3.) Brief facts of the case are that on 9.5.2017 at about 6.00 p.m., since it had rained, the drainage water in front of the house of the complainant was blocked, the water was flowing into backyard and into cattle shed of the complainant. Complainant informed accused No.5- Mahadevamma and accused No.2-Suresh to remove the stone slab covered to the said drainage for free flow of water. It is further alleged that the complainant went out to supply the milk, he returned at about 8.00 p.m. At that time accused Nos.1 and 2-respondents herein picked up a quarrel with the complainant and immediately started assaulting him with wooden stick on his chest, head and other parts of the body and as a result of the same, he sustained bleeding injuries. It is further alleged that other accused persons pushed him down and assaulted with hands and abused him in filthy language. It is further alleged that when the father of the complainant came to rescue him, accused persons also assaulted him and torn the clothes of the parents of the complainant. It is further alleged that in the said galata, the mother of complainant has lost a gold chain. On the basis of the complaint, a case was registered.