VIKAS D.V. 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.) Petitioner is arraigned as accused No.1 in Crime No.27/2019 of Jayapura Police Station, Chikkamagaluru for the offence punishable under Sections 506 , 353 read with 34 of IPC and Sections 3 and 25 of Arms Act.

(3.) The brief facts of the case are that on 3.11.2019, a complaint came to be lodged by one Nagaraju who was working as a Forest Guard in Megur village, Chikamagaluru. It is stated that on 03.11.2019 at about 1 PM, when he was on duty near Coffee plantation of one Prakash, at that time, accused Nos.1 to 3 came in a car and stopped the car near coffee plantation and wanted to enter the Kuduremuka National Park. One accused person was holding rifle. The complainant told the accused persons not to enter into the National Park but it is alleged that the accused persons threatened the complainant with dire consequences and also tried to assault him and ran away from the spot by pushing him.