VATERIRA A.GANAPATHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice.

(2.) This petition is filed by the petitioner under Section 438 of Criminal Procedure Code (for short ' Cr.P.C .') for grant of anticipatory bail.

(3.) The case of the petitioner/accused is that the respondent Virajpet Town Police registered a case against him in Crime No.14/2020 for the offences punishable under Sections 341 , 332 , 353 , 504 and 506 of IPC. It is alleged by the complainant namely, Manjunatha Patteda, who is a lineman working in the K.E.B., that on 05.03.2020, at about 9.00 a.m., the informant went to Moggula Village for Meter reading validation at about 11.00 a.m., and he had been to the house of the accused and after taking the printout of one of the meters, he took out a printout of the I.P. Set Meter and as he was on the verge of delivering the Bills to the petitioner/accused. The petitioner/accused objected to receive the bills on the ground that the bill amounts are exorbitant and the petitioner/accused is said to have abused the complainant/informant in filthy language and slapped him and prevented the complainant from discharging his duty as a Public Servant. Based upon the complaint, the respondent-Police registered the case as stated above and making hectic effort to arrest the petitioner/accused. Thereby the petitioner/accused is apprehending his arrest in the hands of the Police for having committed non- bailable offence. Hence, he has approached II Additional and District Judge, Kodagu-Madikeri, sitting at Virajpet, for grant of anticipatory bail which came to be rejected. Hence, this petition.