MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused Nos.2 and 3 under Section 438 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') for granting anticipatory bail in crime No.82/2020 registered by Mulbagal Rural Police for the offence punishable under Section 307 read with Section 34 of Indian Penal Code (for short 'IPC').

(2.) Heard the arguments of learned counsel for the petitioners and the learned High Court Government Pleader.

(3.) The case of the prosecution is that on the complaint of Shivanna, the respondent-Police registered the case against accused No.1-Vinod and these petitioners. It is alleged by the informant-Shivanna in his complaint that on 01.07.2020, in the evening, there was a quarrel between 1st petitioner and the complainant. That on 02.07.2020, at about 11 a.m., there was Panchayat held in presence of the elders. At about 11.30 a.m., when the complainant was standing near the house of Basappanavar. At that time, accused No.1-Vinod and these petitioners came near the complainant. Wherein, 2nd petitioner-Krishnamurthy brought a sword and accused No.1-Vinod took the sword from 2nd petitioner-accused No.3 and assaulted the complainant on his left hand. Then the complainant escaped from them and went to the hospital with the help of Munivenkatappa and others. After registering the case, accused No.1-Vinod has been arrested by the Police and he was granted bail. These petitioners moved the bail petition before the Sessions Court which came to be rejected. Hence, this petition.