TANVEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking bail in Crime No.97/2019 of Gandhi Chowk police station, for the offences punishable under Sections 143, 147, 323, 326, 307, 427, 504, 506 read with Section 149 of IPC.

(2.) On the basis of complaint filed by the injured victim Sri Shrishail s/o Bhimappa Bagewadi, the police have registered the case. The allegations are that the complainant is having motor pumpset shop at Ganapati Chowk, Vijayapur. On 30.04.2019 when he was in the shop in the afternoon hours there was a traffic jam in front of his shop at that time a TATA Ace vehicle bearing No.KA-28/D-0322 started honking horn continuously.

(3.) Learned counsel for the petitioners submitted that accused Nos.1 and 2 namely the petitioners herein have no intention to commit the murder of the complainant. It is only because of quarrel on account of honking the horn continuously, the complainant picked up quarrel with the accused. The petitioners have not used any weapons to assault either the complainant or any workers in the shop. Petitioners are main earning members of the family due to the detention, they have been put to hardship and in-justice.