PRAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. The petitioner seeks for enlarging him on bail in Crime No.156/2019 of Basavan Bagewadi Police Station for the offences punishable under Sections 449, 307, 504, 506, 109 read with Section 34 of IPC.

(2.) The substance of the complaint as could be extracted from the certified copy of the order passed in Criminal Misc.No.952/2019 on the file the Prl. Sessions Judge, Vijayapura, dated 24.09.2019 as under:

(3.) The complaint came to be filed by one Kashinath against Praveen, Shanta w/o Hanamanth Rathod @ Naik and Hanamanth Rathod @ Naik. As could be seen from the complaint, on the date of the incident, the complainant was at home carrying on tailoring work and accused No.1 enter into the house and shouted at Sheela for not clearing the hand loan and abused her in filthy language. When the complainant was consoling him, he got angry and hit the complainant with hand. Meanwhile, the complainant's brother's wife Sheela asked the accused to take back the money and to stop abusing, the accused-Praveen became more aggressive and took out tailoring scissors and pierced before the right chest. Because of which Sheela suffered injuries. Meanwhile Nagesh elder brother of the complainant came from out side to rescue Sheela at that time petitioner stabbed him in the back. Because of which Nagesh also sustained bleeding injuries. It is also stated that the petitioner threatened the complainant and his family. Because of attack the complainant sustained injuries.