KIRAN SHISHILA @ KIRAN Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.1 under section 438 of Cr.P.C., 1973 to release him on bail in Crime No.111/2018 of Kadaba Police Station, D.K.Mangaluru for the offences punishable under Sections 341,504,307,506 read with Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent-State.

(3.) The gist of the complaint are that the complainant was working as an auto driver. On 13.5.2018 at about 2.00 p.m., when the complainant was returning from Kadaba side towards Mardala and when he reached Neeraje of Bantra village, a car bearing registration No. KA-04-MC-7034 which came from Kadaba side and overtook the auto of the complainant and stopped the car in front of the auto rickshaw and the accused No.1 Kiran Shishila, accused No.2 Subbu and accused No.3 Kusumavathi got down from the car and petitioner-accused No.1 abused the complainant with filthy language and accused Nos.1 and 2 held the complainant tightly and pushed him inside the car, when the said car reached Nekkithadka Ghori and at that time the complainant opened the door of the car and tried to escape, by seeing the same petitioner-accused No.1 held the complainant tightly and accused No.3 gave kathi to petitioner-accused No.1 and stated to assault and kill him and at that time, petitioner-accused No.1 assaulted the complainant with kathi and caused grievous injuries and at that time one Abbas came to the spot and took the complainant to the A.J. Hospital, at Mangaluru for treatment. On the basis of the statement of the injured, the case was registered.