SAABULAL SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 is seeking anticipatory bail in connection with Crime No.56/2019 of Banashankari Police Station registered for the offence punishable under Sections 326, 354, 504 r/w. Section 34 of IPC.

(2.) I have heard the learned counsel appearing for the petitioner and the learned SPP-II appearing for the respondent/State.

(3.) The case of the prosecution is that on 17.03.2019, the petitioner and his two sons were demolishing their old building to construct a new building. At that time, the wall of the house of the complainant got damaged. The complainant approached the petitioner and his sons and requested them to be careful while demolishing the building. Enraged by the same, the petitioner and the other two accused are said to have scolded the complainant in filthy language and assaulted him with iron rod on his left leg, stomach, left shoulder and also kicked him and dragged him. The accused persons also assaulted the wife of the complainant by dragging her cloths and also pushed her.