ADDU PADIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the Respondent -State. Perused the records.

(2.) The petitioner is arraigned as Accused No.1 along with other six accused in Crime No. 47/2019 of Puttur Town Police, Puttur Taluk, D.K. registered for the offence punishable under Sections 143, 147, 148, 341, 323, 324, 504, 307 r/w 149 of IPC, which is now pending on the file of 5th Additional District and Sessions Judge at Puttur Taluk.

(3.) The allegations in brief as per the records are that, on 22.05.2019, one Rafeek (A7) called the complainant's brother Safwan, who was working in Dubai and abused his mother in filthy language, hence Safwan called the complainant to enquire with the said Rafeek about the said incident. Accordingly the complainant warned Rafeek to that effect. In that context, when the complainant was on the way back to his house at 10.30. pm from the Mosque after completing Namaz, near Ambedkar Circle, Salmara, Chickmudnoor Village, Puttur Taluk, the accused along with other persons by forming into an unlawful assembly, with a common object, way laid him and abused him in filthy language and manhandled him. When the complainant asked the reason, Accused No.1 assaulted him with an iron rod on his head on temporal region and attempted to kill him and also threatened him with dire consequences of life, as a result of which, the complainant sustained severe injuries and was admitted to the hospital for treatment.