SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused No.1 under Section 439 of Cr.P.C. to enlarge him on bail in Crime No.65/2019 (CC No.930/2019) of Gadag Rural Police Station for the offences punishable under Sections 143, 147, 323, 307, 354, 448, 504 and 506 of Indian Penal Code.

(2.) I have heard the learned counsel appearing for the petitioner and the learned Additional SPP appearing for the respondent-State.

(3.) The genesis of the case of the complainant is that accused Nos.1 and 2 have borrowed money for their use from the complainant and also took the motorcycle of the complainant for some days. When the complainant and C.W.6 asked accused to return the money and motorcycle, accused became angry. With that animosity accused persons on 22.3.2019 at about 4.00 p.m. at Mundargi Circle when the complainant and C.W.6 asked accused to return the money and the motorcycle, at that time accused persons became angry. On the same day at about 6.00 p.m. accused persons went near the house of the complainant on their vehicle and abused them on the road and accused No.1 again abused the complainant and CW6 and caught hold of the neck of the complainant and tried to kill him by pressing his neck and accused No.1 thrown him on the ground and remaining accused persons assaulted with hands and kicked with legs and thereby they have committed the alleged offence. On the basis of the complaint, a case has been registered.