BASAVARAJU H.R. S/O RAJASHEKARAIAH Vs. STATE OF KARNATAKA BY ITS CHANNAPATNA POLICE STATION BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) IN this petition, the Petitioner has sought for the relief of anticipatory bail apprehending his arrest in connection with Crime No. 154/2010 of Channapatna Town Police Station registered on the basis of a complaint lodged by one Praveen K.G. of Bangalore, on 17.10.2010 at about 10.30 p.m for offences punishable under Sections 341, 504, 327, 323 read with 149 of IPC

(2.) ACCORDING to the complaint allegations, the complainant and his friends were returning in their vehicle hearing Reg. No. KA - 53/ M - 7356 after attending Dasara Festival in Mysore. When they reached near Maddur, one Maruthi Ico Car bearing Reg. No. KA -02 ME - 5869 overtook their car and stopped ahead of them and thereafter, 4 inmates of the car alighted and dealt first blows on chest and face of the complainant's friend causing bleeding injuries. In the said incident, the diamond ring was found missing. On the basis of the complaint lodged, case was registered against 4 inmates of the car bearing Reg. No. KA -02 ME - 5869. The Petitioner apprehending his arrest in connection with the said crime has presented this petition.

(3.) ACCORDING to the Petitioner, he purchased the car in Question from its registered owner and on the date of the alleged incident, the car was in Bangalore and that he is innocent and a false a case has been registered against him.