NADEEM 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 the sole accused in Crime No.94/2019 registered by Gonikoppa Police Station, Kodagu District, for the offences punishable under Sections 279 and 307 of IPC, which is now pending on the file of Civil Judge (Jr.Dn.) and JMFC, Ponnampete, Virajpet Taluk, Kodagu District.

(3.) The brief facts of the case are that, the accused and the complainant-Mr. U.V. Biju were autorikshaw drivers and they were having their own autorikshaws and they were operating the autorikshaws at Gonikoppa Village in Virajpete Taluk, Madikeri, Kodagu District. On 26.09.2019 both of them were quarreled with each in respect of not giving side way to the petitioner/accused in Autorikshaw Stand and in that context, the petitioner threatened the complainant with dire consequences of killing him and thereafter, the petitioner and the complainant went away from the spot. But, on the same day, at about 7.45 p.m, when the complainant was proceeding in his autorikshaw near the site belonging to one Goutham in Gonikoppa, at that time, it is alleged that the petitioner came in autorikshaw from the back side and dashed against the autorikshaw of the complainant, as a result of which, the autorikshaw of the complainant capsized and he sustained some injuries, and he has taken treatment for the injuries and discharged from the hospital on the next day. It is stated that, the complainant has suffered some simple injuries and he is out of danger.