P. PRASANNA Vs. STATE OF KARNATAKA THROUGH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(2.) The petitioner is seeking anticipatory bail in connection with Crime No.76/2020 of Channapattana Police Station registered for the offences punishable under Sections 506 , 324 , 353 , 504 read with Section 34 of IPC.

(3.) The case of the prosecution is that on 04.04.2020, while the police constable attached to Maddur police station was on duty at Nidaghatta Check Post, one white colour Innova car came to the checkpost and when the first informant and others started inspecting the vehicle, the driver of the said vehicle started hurling abusive words, snatched the lathi from the first informant and assaulted him with the said lathi on his hands and threatened to run over the vehicle and thereafter went towards Mysore.