MALLANNA Vs. STATE

JUDGEMENT

(1.) This Criminal Petition is filed is filed under Section 439 Cr.PC, seeking bail to the petitioner in Crime No.190/2018 of Kembhavi Police Station, for the offences U/s 143, 147, 148, 323, 324, 302, 354, 504, 506 and 114 R/w 149 of IPC and 3(1)(R), 3(1)(S)(W) (l), 2 (5) of SC / ST Act , on the file of Dist. and Sessions Judge, Yadgiri in Spl.C.(SC/ST) No.55/2018.

(2.) On the basis of the complaint filed by the wife of victim namely Paramawwa W/o Nandappa Dodamani. The respondent-police have registered the case. The allegations are that about six months prior to the date of complaint, when the complainant's son Mallappa was going on motorcycle, accused No.5 Nanagouda had dashed to his tractor of the complainant and as a result of which, he sustained grievous injuries. As per request of the accused No.5, the police case was not registered as the accused No.5 and his family members had assured that they would pay the medical expenses. Thereafter, the accused No.5 and his family member did not pay the expenditure incurred towards the medical treatment and went on postponing on one or the other pretext. On 12.05.2018 evening at 5.00 p.m. the complainant Smt. Paramawwa got the information that the accused persons have assaulted her husband as he had asked for payment of expenditure incurred for medical treatment for his son. On registering the case, the police have conducted the investigation and submitted the charge sheet which is numbered as Spl.C.(SC/ST) No.55/2018. All the accused are in judicial custody except accused No.13.

(3.) Heard the learned counsel for the petitioner and learned High Court Government Pleader. Perused the charge sheet records.