BHARAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal petition No.100843/2019 has been filed by the petitioner accused No.6 and Criminal Petition No.100849/2019 has been filed by the petitioners accused Nos. 1 to 5, praying to release them on bail in Crime No.65/2019 of Gadag Rural Police Station, for the offences punishable under Sections 143, 147, 323, 307, 354, 448, 504 and 506 R/w. Sec. 149 of IPC.

(2.) I have heard the learned counsel appearing for the parties and also the learned HCGP for the respondent-State.

(3.) The gist of the complaint is that, about 2 to 3 years back prior to the alleged incident, accused Nos. 1 and 2 borrowed money from the complainant and have also taken the motorcycle belonging to the complainant. On 22.03.2019 at about 4.00 pm, when the complainant and his brother-in-law were standing near Mundaragi road, all the accused persons came there and were talking with one Nasarath Mulla and when the complainant and his brother-in-law enquired regarding the money to be returned and the motorcycle, they abused the complainant and his brother-in-law. The complainant and his brother-in-law returned back to home. Again at about 6.00 pm on the same day, all the accused persons came to the house of the complainant and started abusing the brother-in-law of the complainant. When the complainant intervened, accused started assaulting the complainant and his brother-in-law and when the family members intervened to pacify the quarrel, they also abused them with filthy language and assaulted and threatened with the dire consequences. In the said galata, the complainant and his brother-in-law got injured. Immediately they were shifted to the hospital and complainant was registered.