(1.) The petitioner is seeking to be enlarged on bail in the event of his arrest pursuant to proceedings in Cr.No.544/2015 registered by Ullal Police Station, Mangaluru for the offences punishable under Sections 143 , 147 , 148 , 504 , 332 , 307 , 353 and 506 read with Section 149 of IPC.
(2.) The case made out in the complaint is that the complainant by name, Umesh Sapalya, CHC 1372 attached to Ullal P.S received information regarding law and order problem in front of gate of Ullal Syed Madani Dargha by breaking and throwing soda bottles. He went to the spot and saw the petitioner and others creating 'galata' by forming unlawful assembly. On seeing them, they started to abuse the police officials and the police caught hold of the accused. It is stated that the petitioner attempted to stab the chest of Mr.Ravindra N G, CPC 558. In the said altercation, the complainant sustained injuries. It is further stated that the accused ran away from the spot.
(3.) Learned High Court Government Pleader states that charge sheet has been filed and investigation is complete.