NAGESHA N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the accused under Section 438 Cr.P.C. seeking anticipatory bail in Crime No.91/2020 of Imangala Police Station for alleged offences punishable under Sections 504 , 307 of IPC. The police are making hectic efforts to arrest this accused without any reason for commission of an offence. Therefore, the learned counsel for the accused is praying to enlarge him on anticipatory bail in the event of his arrest for the grounds urged therein.

(2.) Heard the learned counsel for the petitioner / accused and the learned HCGP for the State.

(3.) It transpires in the complaint allegation that on 29.06.2020 at around 9.00 a.m. the informant / injured was present near the shop of one Ningappa at Yaraballi Gollarahatti. At that time, Nagesh / accused, a student came there and out of some previous enmity between them, he started abusing the complainant Mahalingappa in filthy language and questioned him of making call to his wife Sudha. When the complainant declined making any call to Nagesh's wife Sudha and so replied the accused Nagesh was enraged and fisted on his neck and when complainant was screaming loudly due to pain inflicted, Nagesha had again assaulted him with means of a knife on his back and also on the right side of his neck 5 to 6 times. As a result of that, the injured had collapsed to the ground. Subsequent to infliction of injuries and when he collapsed to the ground, this accused had taken heel from the scene of crime. Thereafter, the injured was taken to Government Hospital at Yaraballi in order to provide treatment to him. Subsequent to providing first aid treatment to the injured, he was shifted to District Hospital, Chitradurga to provide better treatment to him to save his life.