CHETHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In the instant petition, petitioner has sought for anticipatory bail under Section 438 of Cr.P.C. in Crime No.147/2019 for the offence punishable under Sections 307 , 143 , 145 , 147 , 148 , 506(B) , 504 , 149 and 427 of IPC pursuant to the complaint filed by one Mr. Manjunatha.

(2.) Petitioner filed a petition under Section 438 of Cr.P.C. before LV Additional City Civil and Sessions Judge, Bengaluru (CCH-56) in Crl. Misc. No.895/2020, which was rejected on 18.02.2020. Hence, the present petition.

(3.) Brief facts of the case are that on 02.09.2019 at about 10.35 p.m., some miscreants were found shouting and smashing the glasses outside the house of Mr. Manjunath-complainant. The complainant suffered severe injury to his middle finger to the extent of almost it was hanging in the air and also suffered other injuries. Such injury has been caused with a long chopper. In this background, police had registered a case against unknown persons. During investigation, police found certain persons were involved in the case including the petitioner. Police proceeded to file charge- sheet against accused Nos.6 to 8 since remaining accused persons including petitioner were absconding. In the charge-sheet, the main allegation leveled against accused No.1, who used long chopper and assaulted CW.1. During investigation, it was revealed that petitioner is involved in another case for the offence punishable under Section 302 of IPC, which has been taken note of by the Trial Court while narrating in para No.12 of the order.