WASEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the petition seeking to enlarge him on bail with respect to his detention in connection with Crime No.33/2019 for the offences punishable under Sections 186, 353, 333, 307 of IPC.

(2.) The case made out in the complaint is that the Head Constable, Hunsur Town Police Station was on duty and when he had gone to execute the warrant issued by the Prl. Sr. Civil Judge, JMFC, Hunsur in C.C. No.329/2016 and when he confronted the accused to accept the summons, and when the accused was asked to come to the police station, he picked up a quarrel with the complainant and a tore his uniform and obstructed the complainant from performing his official duty. It is further stated that accused had threatened the complainant. Subsequently the complaint has been lodged and has led to the arrest of the accused.

(3.) The petitioner submitted that the offence sought to be made out under Section 353, 307 and 333 of IPC prima facie are not sustainable in so far as there are no records in the charge sheet relating to injuries sustained by the complainant. It is further stated that merely because the complainant was involved in other offences, effort has been made to implicate the petitioner in the present case.